RAVITA PATHAK Vs. THR STATE OF M.P.

JUDGEMENT

(1.) The petitioner has put to challenge the advertisement dtd. 30/12/2024 to the extent that in the recruitment notified for teaching positions and colleges run by the State Government, Department of Higher Education, a provision for granting relaxation of age, reservation and bonus marks has been carved out for Guest Faculties teaching in Government Colleges, but no provision is carved out for Teachers working in other institutions.

(2.) The petitioner is not working as Guest Faculty in any college run by the Department of Higher Education, Government of Madhya Pradesh. She is not even employed with the Government of Madhya Pradesh in any capacity, but is working as Post Graduate Teacher in Kendriya Vidyalaya and is the employee of the Government of India.

(3.) This Court has considered the issue of those employees seeking benefit of relaxation and reservation as Guest Faculty for regular recruitment in W.P. No.8283/2025 in the following manner:-