LAKSHMI KANT SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the point of admission and interim relief. Petitioner has filed this petition under Article 226 of the Constitution for quashment of the impugned order dtd. 9/9/2024 (Annexure P/1) passed by the respondent No.4 whereby the representation filed by the petitioner has been rejected.

(2.) Petitioner's another grievance is that he should be declared as selected candidate for the post so applied by him in the light of the qualification possessed by the petitioner.

(3.) Learned counsel for respondent/State contended that petitioner is a resident of District Jhalwar, Rajsthan and the impugned order Annexure P/1 has been passed by respondent No.4 who is posted at Bhopal, therefore, this petition falls beyond the territorial jurisdiction of this Court and it is not maintainable.