DHARMENDRA SINGH PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS order shall govern disposal of W.P. Nos. 2164/06(S) and 4432/05(S).

(2.) BOTH these petitions have been filed challenging the action of the Respondents to hold re -examination for Patwari selection on 6 -11 -2005 without passing any order of cancellation of the earlier examination and selection list. However, prayer is made to uphold the first selection list published on 24 -10 -2005 and to quash the subsequent selection list dated 7 -11 -2005. Consequential further relief has also been prayed for.

(3.) PETITIONERS have submitted their application forms for such selection pursuant to the advertisement. Admission card were issued as per Annexure -P/2 indicating the fact that the examination shall be held on 23 -10 -2005. Petitioner had appeared in the examination and duly selected by the selection list published on 24 -10 -2005 Annexure -P/3. Their names were found place at Serial No. 1 and 3 in the merit list of the candidates of un -reserved category. In the selection list, total fourteen persons have been placed in the main list of un -reserved male and fourteen persons in that waiting list. Seven candidates got selected in the main list un -reserved female and seven candidates in waiting list. One candidate was in the selected list of S.C. Category and one is of waiting list. After due selection, Petitioners were waiting for orders of their training, but in the meantime a fresh examination has been held on 6 -11 -2005 without passing an order to cancel the earlier examination, and selection list Annexure -P/3. Petitioners have also not been intimated about such cancellation and to hold fresh examination on 6 -11 -2005. However, it is urged that holding a fresh examination, without cancelling the earlier examination is arbitrary, illegal and unreasonable.