SONU SINGH NARWARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has invoked the Article 226 of the Constitution of India praying for a direction to the respondents to allow him to join the service pursuant to the order, dtd. 16/10/2024. He has also prayed for a direction to the respondents to make payment of salary to him alongwith the interest.

(2.) The petitioner is a physically handicapped person certified to be suffering 40% permanent locomotor disability. A copy of his disability certificate is filed as Annexure P/1. He participated in the Uchch Madhyamik Shikshak Recruitment Examination-2023 and was selected for appointment. A provisional selection order was issued by the office of Director of Public Instructions on 16/10/2024 (Annexure P/2) whereby the petitioner was posted in Government Higher Secondary School of Excellence No.1, Bhind. The aforesaid provisional selection was however subject to verification of disability of the candidates by the concerned District/Divisional Medical Board. As per the terms of this order, the candidates were required to appear in the office of concerned District Education Officer within one week along with their documents and the concerned District Education Officer was directed to get them medically examined by the District/Divisional Medical Board. It was upon verification of the disability by the Board, the appointment orders were to be issued.

(3.) Accordingly, the petitioner appeared in the office of District Education Officer and his original documents were verified by the office on 21/6/2024.