AKHILESH KUMAR SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) CHALLENGING the order dated 26th March, 2014 passed by the Writ Court in W. P. No. 14029/07, this appeal has been filed under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005.

(2.) IT is the case of the appellant that in the matter of appointment to the post of Panchayat Karmi/Secretary, the learned Writ court has directed for conducting fresh selection and as the selection process was conducted properly and the merit list is already available, it is said that the direction issued is unsustainable.

(3.) REFUTING the aforesaid, Shri Rahul Jain points out that respondent no. 6 Dinesh Kumar Soni was the petitioner in W. P. No. 14029/07. He received 72.6 % marks in the merit list prepared as is evident from Annexure P -5 available at page 36 of the paper book and inspite of his merit, he was not granted appointment.