GULAB SINGH JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by the order dtd. 28/1/2019 (Annexure P/1), whereby his probation is declared complete and he is confirmed in service w.e.f. 29/4/2007, instead of 2 years after his appointment, i.e. 9/7/2006 as the period of probation was only for two years. He has prayed for a direction to the respondents to correct the date of confirmation of his service and to extend him consequential benefits.

(2.) The petitioner initially held the qualification of M.A. (English). As per the averments made in writ petition, in a special drive initiated by the Higher Education Department of Government of Madhya Pradesh for filling up the backlog posts of Assistant Professors, the applications were invited vide advertisement dtd. 10/7/2003 (Annexure P/2). Clause - 7 of the advertisement provided that the candidates are required to ensure that they possess necessary educational qualification. A corrigendum to the advertisement was thereafter issued on 2/10/2003 (Annexure P/3) prescribing the necessary educational qualification for appointment on the post. The qualification prescribed is as under:

(3.) The petitioner successfully participated in the recruitment process and was appointed on the post of Assistant Professor vide order, dtd. 14/6/2004 (Annexure P/7). He was given posting at Government Degree College, Karera, District Shivpuri. The petitioner submitted his joining on 12/7/2004. Subsequently, the order of appointment was amended vide order dtd. 27/12/2004 by incorporating following additional conditions: