LAWS(MPH)-2016-7-28

DHEER SINGH RAWAT Vs. STATE OF M P

Decided On July 14, 2016
Dheer Singh Rawat Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) The petitioner has filed this petition being aggrieved by the order dated 20.03.2014 passed by Additional Collector, District - Morena, whereby the appeal filed by respondent No.5 was allowed and the appointment of the petitioner on the post of Gram Rozgar Sahayak, has been set -aside.

(2.) It is the contention of the petitioner that respondent No.5 was not fulfilling the qualification of Bachelor of Computer Application (BCA) on the last date of filing of the application by the Janpad Panchayat i.e. 04.07.2012, therefore, learned Additional Collector has erred in adding 50 marks in account of respondent No.5 on account of said qualification and granting appointment to the respondent No.5 in preference to the present petitioner.

(3.) On the other hand, respondent No.5 has submitted that petitioner was not a resident of the said Gram Panchayat and was therefore, not entitled for appointment as Gram Rozgar Sahayak. Learned counsel for respondent No.5 has also relied on the mark -sheet filed by him as Annexure -R -5/5, showing that respondent No.5 had attained the BCA qualification in June, 2012.