ANAMIKA SHAKLA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this writ appeal against the order dated 15/11/2016 passed in W.P. No. 3595/2013.

(2.) Looking to the facts of the case, with the consent of the parties, the appeal is heard finally at the motion hearing stage itself.

(3.) M.P. Professional Examination Board, issued an advertisement on behalf of respondent no. 2 for various posts. One of the post was Training Officer (Computer Operator & Programming Assistant). The appellant applied for the aforesaid post, she was permitted to appear in the examination and she secured 82 marks and placed at serial number 4 in Instructor of Math's/Drawings and serial no. 40 in Instructor Computer Operator & Programming Assistant of select list.