HEERENDRA SINGH THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition, under Article 226 of the Constitution of India, is preferred seeking following reliefs:-

(2.) Short facts of the case are that the Petitioner was appointed on 3/10/2007 on the post of Lecturer in Electronics and Telecommunication against sanctioned regular posts pursuant to an advertisement issued by the Respondent/Institute. The appointment was made after following the due process prescribed under Rules 20, 21 and 22 of Statute 30, wherein subject experts and other competent members participated in the selection process. Upon completion of the said process, appointment order was issued to the Petitioner.

(3.) On 20/10/2008, the State Government had notified the Madhya Pradesh Ashaskiya Shikshan Sanstha Anudan Niyam, 2008, which was given retrospective effect from 1/4/2000. The said Rules were framed in furtherance of the Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sandaya) Adhiniyam, 1978, as amended in the year 2000.