NITIN GAUTAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by counsel for petitioner that an advertisement was issued for recruitment to the post of Malaria Technical Supervisor. As per the advertisement, the educational qualification for candidate was Graduation in Science with Biology Subject. It was also mentioned that the persons having the work experience shall be given preference. In the note appended to the said advertisement, it was specifically mentioned that the appointment shall be on contractual basis for a period of one year which can be extended subject to good performance by the candidate. It was also required that the candidate applying for Malaria Technical Supervisor must have a license to drive two wheeler vehicle and preference shall be given to the resident of the said districts. In note No.9, it was also mentioned that the candidate would be required to appear for interview on his own expenses. By referring to the final result, it is submitted by counsel for petitioner that although the petitioner has secured maximum marks in written examination but he was deliberately given less marks in interview, as a result he could not compete with other candidates and was ultimately declared unsuccessful. It is submitted that petitioner is aggrieved by the less marks given by the Selection Committee in the interview.

(3.) Heard learned counsel for petitioner.