CHANDA KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question and interim relief. Issue show cause notice to the respondents on payment of process fee within seven days by RAD mode.

(2.) By way of the impugned amendment, gazette notification dtd. 2/2/2019 the education qualification has been changed to Higher Secondary Examination / 12t h Class Qualification in 10 plus 2 Education System with Biology, Chemistry and Physics subjects alongwith two years training of Female Multi Purpose Worker / ANM and must have a registration of MP Nursing Council, Bhopal.

(3.) The petitioners were permitted to appear in the examination and declared qualified but their candidature have been rejected due to non fulfillment of amended qualification.