HARIOM YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner seeks modification in his order of appointment and seeks appointment as per his respective choice in a school of School Education Department, Harda.

(2.) An advertisement was issued by respondent no.6 i.e. Professional Examination Board for 7429 posts of Directorate of Public Instructions and about 11,000 posts for Tribal Welfare Department. Petitioner filled his application and submitted his candidature for the post of Prathmik Shikshak. Petitioner had applied in OBC category. When the result was declared it transpired that petitioner has scored marks which was much higher than marks obtained by candidates in the unreserved category and accordingly petitioner was migrated to unreserved category.

(3.) Clause 15 of the subject advertisement dtd. 27/10/2022 provided for stages of selection and Clause 15.6 of the stages of selection interalia provides as under.:-