ANAMIKA JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India assailing the order dtd. 12/09/2025 passed by Respondent No.2, whereby while deciding the representation of the petitioner pursuant to the directions issued by this Court earlier, the petitioner was directed to work on her substantive post of Professor of Chemistry instead of continuing as In-charge Principal, Government Holkar Science College, Indore.

(2.) It is the case of the petitioner that the petitioner was initially appointed as Assistant Professor on 01/01/1985 and was subsequently promoted to the post of Professor in the year 2006. She has been serving in Government Holkar Science College, Indore since her transfer dtd. 15/06/2015.

(3.) In the year 2024, online applications were invited under the Academic Cadre in Prime Minister College of Excellence Scheme for appointment of In-charge Principal in Government Autonomous Colleges. The petitioner applied, participated in the interview process, and stood at Serial No.1 in the merit list prepared by the Commissioner of Higher Education. Accordingly, by order dtd. 08/11/2024, the petitioner was entrusted with the charge of In-charge Principal and posted at Government Holkar Science College, Indore, as per her preference.