KRISHNA KUMAR YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner assailing the action of the respondent whereby the respondent had cancelled the appointment of the petitioner on the post of Peon (open category) on 9/11/2017.

(2.) With the consent of parties, the matter is heard finally.

(3.) The facts of the case are that an advertisement was issued by the High Court of M.P. Jabalpur for various posts interalia three posts of Peons in open category for the District Court, Katni out of which one post was reserved for woman (unreserved category). In the advertisement, it was mentioned that reservation of the post for women shall be horizontal and compartmentalised. As per advertisement, last date for application was 27/10/2016. The petitioner applied for the post of Peon and secured the third position in merit list. Consequently, he was appointed on 17/3/2017 by District and Sessions Judge, Katni. He joined on the same day.