RAJESH SAHU Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN these petitions, the validity of amendment inserted vide Notification No.F -2 -2 -2011 -XXII -P -2 dated 27th June, 2011, so as to amend Schedule -II of the Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and conditions of Contract) Rules, 2005, has been assailed. That amendment is made in exercise of powers conferred by sub - section (1) of Section 95 read with sub -section (2) of Section 70 of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No.1 of 1994).

(3.) THE challenge is, however, limited to the qualification prescribed by the amended Rules, namely, Bachelor in relevant subject with at least 50% marks and Bachelor in Education (B.Ed.). That is one of the qualification amongst the other qualifications referred to in Column No.5 replacing the existing entry in Schedule II, by virtue of amendment of 2011.