RAJESH KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 29/3/2014 passed by Additional Collector, Sidhi in Case No.46/A-89-A(15)/2012-13 whereby an appeal filed by the petitioner in the matter of appointment of Gram Rojgar Sahayak has been dismissed.

(2.) Brief facts leading to the present case are that petitioner and respondent No.5 -Anil Kumar Verma, both were candidates for selection to the post of Gram Rojgar Sahayak, Village Semari, Tah. Sihawal, Distt. Sidhi. Petitioner had admittedly secured higher marks than the private respondent as is evident from the order of the Additional Collector wherein petitioner was given 133.83 marks with the break up of 53.83 marks for higher secondary examination, 50 marks for computer examination and 30 marks for B.Com. examination whereas private respondent had secured 117.33 marks with the break up of 67.33 marks for high secondary and 50 marks for computer qualification, yet petitioner's claim for appointment was rejected on the ground that petitioner had completed diploma in computer application and B.Com degree, both as a regular student in the year 2001 and 2002 respectively.

(3.) It is submitted that petitioner has filed I.A. No.1516/2024, an application under Order 7 Rule 14 CPC for taking documents on record. Along with this application he has enclosed a certificate from the Registrar of Makhanlal Chaturvedi Vishwavidyalaya pointing out that diploma in computer application which was passed by the petitioner in the year 2001 is a part-time course. In view of such certification, it is submitted that petitioner was entitled to obtain diploma in computer application along with his B.Com. degree as it is a parttime course.