BADRIVISHAL GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) ALL the abovementioned four writ petitions are being decided by a common order since a common question is involved in all these petitions.

(2.) IN order to recruit candidates to the post of Assistant District Public Prosecution Officer, 60 posts were advertised. The incomplete advertisement is annexed as Annexure -A -1. After holding requisite examination and interview, a select list was prepared and admittedly the names of petitioners do not find place in the said list though their names do find place in supplementary list. The name of petitioner Badri Vishal Gupta is at Serial No. 17 in the supplementary list and names of petitioners Mahendrapal Gangwar, Sanat Kumar Paroha and Kumari Pushpalata Sahu are at Serial Nos. 12, 14 and 13 in the said supplementary list.

(3.) PER contra, Shri V. P. Nema, learned Government Advocate and Shri Hemant Shrivastava, Learned Counsel for respondent No. 2, by inviting my attention to Rule 17(4) of the Madhya Pradesh Public Prosecution (Gazetted) Services Recruitment Rules, 1991 (hereinafter referred to as 'the Rules') has contended that the life of the select list shall be maximum 18 months from the date of its preparation and, therefore, after lapse of 18 months the petitioners whose names are appearing in the supplementary list, do not have any right to ask for selection and appointment.