PUSHPENDRA SINGH RAJPOOT Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioners' contention is that they were candidates for appointment to the post of Laboratory Technician. Professional Examination Board had issued an advertisement for 219 posts of Laboratory Technician.

(2.) It is submitted that 10% quota for EWS category, if would have been applied, then 22 posts should have been earmarked for EWS category but, respondents have earmarked only 4 posts under EWS category, as a result of which, petitioners despite of merit, could not get selected on the post of Laboratory Technician under the EWS category.

(3.) Though Shri Bhatnagar, learned Panel Lawyer, prays for time to file reply and the respondent No.3 has filed a reply, saying that they have nothing to do with it, but it is a sad story about the affairs of the State that they are not able to address the basic issue promptly and such lethargy and indifference on the part of the State results in dragging of frivolous litigation.