REKHA PANDEY Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties on IA No. 8729/2014 for vacating stay but on the request of the learned counsel for the parties, the matter is heard and decided finally.

(2.) The petitioner has filed this petition being aggrieved by the order dated 17.2.2007 by which the appointment of the petitioner on the post of Samvida Shala Shikshak Grade-III has been cancelled. The learned counsel for the petitioner submits that the petitioner had filed an application pursuant to the advertisement issued by the respondents for filling up 158 posts of Samvida Shala Shikshak Grade-III in Janpad Panchayat Bankhedi. For this purpose, the eligibility entrance examination was conducted by the Madhya Pradesh Professional Examination Board. The petitioner appeared in the entrance examination and was thereafter called for counseling by vide communication dated 19.09.2006 on the strength of a certificate issued by the respondent no. 3 Annexure P2.

(3.) It is stated that the respondents on scrutiny of the petitioner's documents issued an order of appointment dated 28.9.2006. Pursuant to which, she joined her duties on 6.10.2006. The petitioner in the petition has alleged that when the petitioner was continuously working on the post, she suddenly received an order dated 17.2.2007 by which her appointment was cancelled on the ground that she had not obtained minimum qualifying marks in the eligibility examination. The petitioner being aggrieved, had filed a representation before the higher authorities which was not considered and decided, hence the petitioner is constrained to file this petition.