SAKSHI CHOKHANDRE Vs. STATE OF M.P.

JUDGEMENT

(1.) The. W.A. No. 1453 of 2025 is filed by Dr. Sakshi Chokhandre and W.A. No. 2155 of 2025 is filed by the Madhya Pradesh Public Service Commission against the order dtd. 1/5/2025 passed by the learned Single Judge where by Writ Petition No. 30783 of 2023 filed by the writ petitioner / Dr. Yashodeep Chauhan, has been allowed and the appointment of the appellant / Dr. Sakshi Chokhandre to the post of Dental Specialist has been quashed with a direction to issue appointment order of the writ petitioner.

(2.) The Madhya Pradesh Public Service Commission (hereinafter referred to as "the Commission") issued an advertisement dtd. 17/8/2022 inviting applications for appointment to fourteen (14) posts of Dental Specialist in the Department of Public Health and Family Welfare, Government of Madhya Pradesh. Out of these, two (2) posts were reserved for candidates belonging to the Scheduled Caste (SC) category, including one specifically reserved for SC (female). As per the terms of the advertisement, the last date for online submission of applications was 15/10/2022, and the last date of submission of application forms along with documents was 27/10/2022.

(3.) The essential qualifications and conditions were given in the advertisement. Clause 1 of the advertisement stipulated that the essential qualification for the post was possession of a post-graduate degree in Dental Surgery from a recognised institution obtained on or before the last date for submission of online application, i.e. 15/10/2022. Clause 8 further required registration with the Madhya Pradesh Dental Council as a desirable qualification. The petitioner/Dr. Yashodeep Chauhan and the appellant/Dr. Sakshi Chokhandre, both belonging to the Scheduled Caste category, submitted their applications pursuant to the aforesaid advertisement.