LAWS(MPH)-2016-5-6

CHHOTELAL AHIRWAR Vs. STATE OF MADHYA PRADESH

Decided On May 16, 2016
Chhotelal Ahirwar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The petitioner initially appointed as Anudeshak seeks direction to the respondents to consider his claim for appointment on the post of Contract Teacher, Grade -III. Parity is being sought with Anil Bhatt, petitioner in writ petition No.91/2011(s) decided on 21.02.2012 in the following terms:

(2.) In Anil Bhatt (supra) it is held -

(3.) In the result, the circular (Annexure P -6) is quashed. The respondents are directed to consider the case of the petitioners for appointment on the post of Contract Teacher Grade III in view of the unamended criteria and in the light of Annexure P -5 and if the petitioners are found otherwise eligible for appointment, to issue order of appointment.â Since parity is being sought, instead of further dwelling on the merit of the matter, the petition is disposed of with direction to the respondents to consider the claim of the petitioner and if found at par with Anil Bhatt to extend the same benefit as has been extended to Anil Bhatt (supra). It is made clear that this Court has not expressed any opinion on the merit of the matter.