JYOTI CHOUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed challenging the order Annexure P/4 dtd. 28/3/2024 issued by the respondent No. 3 whereby the respondent No. 3 has provided benefit of relaxation in age limit only to guest faculty in Government Colleges and not to guest faculty in Government Universities in the State of M.P.

(2.) It is the case of the petitioner is that the petitioner is working as guest faculty in Rani Durgawati Vishwavidyalaya, Jabalpur which is a government University and there is no reason why the State should distinguish and discriminate between the guest faculty working in Government Colleges and in Government Universities in the State.

(3.) Learned counsel for the petitioner has based his contention on the aspect that by making distinction between Government colleges and Government Universities, an artificial discrimination has been created which is not having any nexus with the object to be achieved and this artificial discrimination is hit by Article 14 of Constitution of India. It is contended that the classification is unreasonable unless it is having some rational relation with any object to be achieved.