SHALINI JAIN Vs. STATE OF M P

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Three reliefs have been claimed in this writ petition. The first is to question the validity of Rule 8 of the Recruitment Rules named as Madhya Pradesh Transport Department Subordinate (Class III) Executive) Service Recruitment Rules, 2011. The second relief is to quash the advertisement, Annexure P/1, which specifies the minimum height for woman candidate as 168 cms. The third relief is the consequential relief prayed by the petitioner. It is not in dispute that the validity of Rule 8 of the Rules of 2011 has been examined by the Division Bench of this Court. The operative order passed by the Division Bench reads thus :

(3.) In our opinion, the reliefs claimed by the petitioner are worked out. As regards the consequential relief, the Department will have to act upon the directions contained in the above said decision rendered by the Division Bench in Writ Petition No.209/2013, decided on 27/1/2014. If during the application of the said decision, the petitioner is found eligible having fulfilled the requisite parameters, we have no manner of doubt that the Department will give due effect to the directions contained in the above said judgment and process the claim of the petitioner accordingly. Nothing more is required to be said in this petition. Disposed of accordingly.