SHYAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD.

(2.) THE case of the petitioner is that some posts were advertised for udyog Shikshak by the M. P. Junior Public Service Commission as per the advertisement of the Commission dated 29-3-89. The petitioner was selected for the post of Udyog Shikshak (Craft Teacher) for stitching and tailoring for jabalpur Division and her name was appearing in the selection list at Serial No. 12 for Jabalpur Division, but the letter of appointment was not issued to her. Therefore, petitioner has filed this petition.

(3.) IN reply, the contention of the State is that the minimum qualification prescribed for the post of Udyog Shikshak is Higher Secondary, Diploma in Craft (Udyog) from the recognized University/institution. It was the further contention that the post of Udyog Shikshak come within the purview of M. P. Non- Collegiate Recruitment and Promotion Rules, 1973 and the applicant who applied for the post of Udyog Shikshak do not possess the requisite qualification and the Certificates filed by her are of no consequence and therefore, the petitioner was not entitled for appointment.