SURYAKANT UPADHYAY Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER has filed this petition against the non -appointment of the petitioner on the post of Gram Rojgar Sahayak. Petitioner has challenged order dated 17.06.2014 (Annexure P/8).

(3.) LEARNED counsel for the petitioner has contended that non -appointment of the petitioner as Gram Rojgar Sahayak is arbitrary and illegal. In support of his contentions, learned counsel relied on the judgments of the Supreme Court in the matter of A.P. Aggarwal v. Govt. of NCT of Delhi and another reported in : (2000) 1 SCC 600 and in the matter of Dr. Atul Bhardwaj v. Government of NCT of Delhi and others reported in : 2013 SCC OnLine Del 5023.