LAWS(MPH)-2025-10-26

SUSHEELA DADHORE Vs. STATE OF M.P.

Decided On October 16, 2025
Susheela Dadhore Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This writ appeal is filed being aggrieved of the order dtd. 12/08/2024 passed in W.P.No.10441 of 2023 (S) whereby the learned Single Judge has rejected petitioner's claim for direct recruitment to the post of Senior Nursing Officer on the ground that she was not having five years experience in a Government Medical College.

(2.) Shri Utkarsh Agrawal, learned counsel for the appellant has drawn attention to this Court to Para-7 of the impugned order, wherein learned Single Bench has observed as under :-

(3.) Thus, it is submitted that learned Single Judge has over looked one important aspect i.e. evident from Annexure P/3 which is the advertisement dtd. 25/08/2022 filed along with the writ petition and as was issued by the Dean and Chief Executive Officer, Nandkumar Singh Chouhan Government Medical College, Khandwa that in the advertisement itself, it is mentioned that posts are to be filled through promotion / direct recruitment.