STATE OF M P Vs. SUNITA BAJPAI

JUDGEMENT

(1.) Exemption from removing the default as prayed for vide I.A. No.9976/2014 is allowed. Default be ignored.

(2.) Heard learned counsel for the parties on the question of admission.

(3.) Calling in question tenability of an order dated 1.5.2013 passed by the Writ Court in W.P. No.10586/2008, this appeal has been filed by the State Government under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005. Respondent was a candidate who had participated in the process of appointment on contract basis to the post of Ashram Adhikshika (Hostel Superintendent). The Selection process was conducted in accordance to the statutory rules namely the "M.P. Tribal and Scheduled Castes Welfare Department Hostel/ Ashram Samvida Adhikshak Recruitment on Contract Basis Rules, 2008".