KRITIKA MANDLOI Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent of the parties, heard finally.

(2.) This petition has been filed by the petitioners being aggrieved by the order dtd. 16/8/2023 16/8/2023,which which is an order of cancelling the entire selection process for the post of Fisheries Inspector Inspector,, on the ground that the seats were not reserved for the specially abled persons.

(3.) The brief facts of the case are that on 21/11/2022, 21/11/2022 the respondents issued an advertisement for appointment appointments on the post of Fisheries Inspector, and all the petitioners also applied for the same and they were also got selected. Copies of the result ha have also been filed alongwith the petition. Thereafter, process of document verification has also been completed by the respondents respondents, however, owever, the respondents have also issued the impugned order (Annexure (Annexure-P/6) P/6) and informing the petitioners that the selection process has been cancelled.