DEEPAK SINGH BHADORIYA Vs. D.P. SINGH

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that although he is not possessing the certificate of D.Ed., but is having qualification of Post -Graduation, which is higher than D.Ed. and, therefore, he is entitled for appointment on the post of Samvidha Sahala Shikshak Grade -III.

(2.) THE similar relief claimed was dismissed by the writ Court at Indore Bench which was affirmed by the Division Bench. This Court in W.P. No. 1468/2013 (Diwan Singh Kushwaha and others Vs. State of M.P. & Others) has followed the Indore Bench judgment and dismissed similar petitions.