REMAL SOLANKI Vs. STATE OF M. P.

JUDGEMENT

(1.) Since this batch of petitions is filed under Article 226 of the Constitution of India against the decision of the respondents unilaterally terminating the services of the petitioners from the post of Samvida Shala Shikshak/Sahayak Adhyapak, therefore, the petitions have been heard analogously and are being decided concomitantly by this common order.

(2.) However, for the purpose of convenience the facts of W.P. No.1601/2019 are being taken up. The impugned order in this case dtd. 5/1/2019 (Annexure-P/6) reads as under:- <IMG>JUDGEMENT_11_LAWS(MPH)5_2024_1.JPG</IMG>

(3.) From the impugned order and the reasons assigned therein, it reveals that these appointments have been made by fabricating the record of selection by one of the clerks of establishment Sec. namely Jyoti Khatri and as such, candidates who were not eligible to be appointed and having less marks than that of last selected candidate, were given appointment on the post of Samvida Shalal Shikshak Grade-III.