KANHAIYA LAL PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition, instituted under Article 226 of the Constitution of India, invokes the extraordinary jurisdiction of this Court. The petitioners herein have laid a challenge to the advertisement dtd. 17/1/2026 (Annexure P/1) issued by the Madhya Pradesh Staff Selection Board, Bhopal. By way of the impugned advertisement, online applications have been invited for the regular recruitment of Training Officers in Industrial Training Institutes (I.T.I.) under the Department of Technical Education, Skill Development and Employment (Recruitment Selection Test- 2026). The petitioners primarily seek the quashing of this advertisement, or in the alternative, regularization of their services, reservation of vacancies, and relaxation in the upper age limit.

(2.) The factual matrix, as presented in the petition, is that the petitioners have been working on the post of Guest Faculties/Guest Instructors for several past sessions in various Government Industrial Training Institutes (I.T.I.) situated in District Ratlam, Madhya Pradesh. Table detailing their names and experience has been brought on record (Annexure P/2). It is stated that each session consists of 11 months, followed by a compulsory artificial break of one month before they are re-engaged.

(3.) The State of Haryana, in order to provide security of service to Guest Faculties, enacted "The Haryana Technical Education Guest Faculty (Security of Service) Act, 2024" (Annexure P/4), which stipulates that a guest faculty shall continue Annexure to work in the institution until attaining the age of superannuation.