GULAB SINGH JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appeal under Sec. 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is preferred by the appellant/petitioner being crestfallen by the order dtd. 10/12/2025 passed by learned Single Judge in Writ Petition No.23740 of 2022 whereby the writ petition filed by appellant (hereinafter referred to as "the petitioner") has been dismissed.

(2.) Precisely stated facts of the case are that in response to a special drive initiated by Higher Education Department, Government of Madhya Pradesh for filling up backlog posts of Assistant Professor, applications were invited vide advertisement dtd. 10/7/2003 (Annexure P/2 of writ petition) and appellant/petitioner appeared in the examination. Clause 7 of the Advertisement provided that candidates are required to ensure that they possess necessary educational qualification. As per relevant rules, educational qualification was at the relevant point of time passing of National Eligibility Test (NET) or Madhya Pradesh State Level Eligibility Test (SLET) or Ph.D. holder.

(3.) However, a corrigendum to the advertisement was issued on 02-102003 (Annexure P/3) prescribing the necessary educational qualification for appointment on the post stipulating NET/SLET/Ph.D. holder. However, it was stipulated that the candidate who was not having such qualification as referred above then their appointments would be subject to acquisition of qualification within two years otherwise their appointments had to be terminated. It was further stipulated that this special relaxation was given by General Administration Department (GAD) only as one time relaxation.