SATYABHAN SINGH JADON Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner submits that the appointment order on the post of Upper Division Teacher (Physics) has not been issued to him in spite of his being selected by a competent selection committee and his representation was not considered by the respondents in spite of the orders of this Court.

(2.) THE petitioner applied for the post of Upper Division Teacher in Physics in the respondent No. 3 -school. He was interviewed along with other candidates by the selection committee of the school. The contention of the petitioner is that he was placed at serial No. 1 in the merit list. The petitioner submits that he was selected by a committee constituted under Rule 13 of the Madhya Pradesh Ashashkiya Sikshan Sanstha (Adhyapakon Tatha Karmachariyon Ki Bharti) Niyam, 1979 (hereinafter referred to as the 'Rules').

(3.) LEARNED counsel for the petitioner has submitted that the case of the petitioner is governed by Rule 13 of the Rules. There is a definite discrepancy in Hindi version and English version of the Rules. In the English version, the presence of expert is mandatory, whereas in Hindi version presence of Chairman and two members is mandatory. Since the Official Language of the Madhya Pradesh State is Hindi, therefore, the provisions of Rule 13 should be followed. As in the selection committee, the expert was not present but Chairman and two members were present, the petitioner's case cannot be rejected on the ground of non -compliance ofSub -Rule (2) of Rule 13.