LAWS(MPH)-2014-7-176

SMITA SHARMA Vs. STATE OF MADHYA PRADESH

Decided On July 23, 2014
Smita Sharma Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) HEARD .

(2.) IN this petition, the petitioners have prayed for a direction to the respondents to appoint them on the post of Samvida Shala Shikshak Grade -I and II, respectively, on the basis of waiting list prepared in relation to Eligibility Examination 2011.

(3.) THE prayer is opposed by the other side.