JITENDRA MEWADE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner challenging the impugned select list dtd. 24/11/2025 (Annexure P/9) issued by Respondent No.3.

(2.) The petitioner seeks a writ of Certiorari to quash the impugned select list to the extent it recommends the names of Respondent No.4 & 5 for the post of Assistant Grade-III (Post Code 83) in the office of Respondent No.2. The petitioner further seeks a writ of Mandamus directing the respondents to consider his case for appointment to the said post based on his positive merit in the "Group-4, Assistant Grade-3 Combined Recruitment Test - 2024", regardless of the preference order submitted by him.

(3.) The petitioner is a candidate possessing various educational qualifications, including High School (2015), Higher Secondary (2017), Diploma in Computer Application (2019), and a B.Sc. Degree in Computer Science (2020). The petitioner also cleared the Computer Proficiency Certification Test (CPCT) in 2021 and acquired a National Trade Certificate in Stenographer and Secretarial Assistant (Hindi) with an efficiency of 80 words per minute.