KRISHNA SHARAN SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) BY this writ petition under Article 226 of the Constitution of India, the petitioner is praying for the following direction which reads as under: -

(3.) RETURN has been filed by the respondents -State. Learned Panel Lawyer for respondents -State submits that as per Clause 1.8 of advertisement educational qualification, the petitioner was not having qualification of PG Diploma in Computer Application from recognized institution. Maulana Azad Institute of Management is not recognized by University Grant Commission and, therefore, in view of Clause 1.8 of the advertisement, petitioner is not entitled for being appointed to the post of Patwari nor he is entitled for being sent to training being imparted for this purpose.