AMAR B. SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) CONTROVERSY in the present writ petition relates to appointment of the petitioner as Incharge Principal, Mission Higher Secondary School Seoni, a minority Institution, receiving grant -in -aid and is directed against the order dated 30.4.2014 passed by Temporary Committee of Management of Aided Mission Higher Secondary Schools. An order passed in Misc. Case No. 50 -B -121/13 -14 which in turn arises from the order dated 12.12.2013 passed by the Sub Divisional Officer, accepting the recommendation by Temporary Management Committee on 26.10.2013 of recommending the petitioner for appointment as Incharge Principal Mission Higher Secondary School Seoni. And as apparent from the impugned order the recommendation dated 26.10.2013 and the order dated 12.12.2013 has been turned down with a direction to the committee to consider a fresh on the basis of seniority list of the year 1996 -97:

(3.) TO determine as to whether a body is a State under Article 12 of the Constitution of India parameters have been laid down by the Supreme Court in Pradeep Kumar Biswas v. Indian Institute of Chemical Biology and others: : (2002) 2 SCC 111 wherein it is held: