STATE OF M P Vs. ARUNA SOLANKI

JUDGEMENT

(1.) The respondent had knocked at the doors of the Madhya Pradesh Administrative Tribunal, Jabalpur Bench [for short 'the Tribunal'] in O.A. No.2108/89, in an application preferred under Section 19 of the Administrative Tribunals Act, 1985 for issue of a letter of appointment on the post of Assistant Teacher with effect from 20-02-1989 with all consequential benefits on the foundation that she had qualified in the selection process and there was no earthly reason to ignore her case and extend the benefit to her juniors.

(2.) The facts which are necessitous to be stated are that the respondent had applied for the post of Assistant Teacher in pursuance of the advertisement issued by the District Eduction Officer, Satna on 4-7-1988. The petitioner was found to be qualified in the selection process and her name featured in the select list at Sr. No.16. It was asseverated that the select list was prepared on the bedrock of merit. It was asserted that the appointment letters were issued to the juniors but the petitioner was not extended the benefit of appointment. The same constrained her to approach the Tribunal for grant of the aforesaid relief.

(3.) The present petitioners who were respondents before the Tribunal entered contest and combatted the application preferred by the respondent, the petitioner in the original application. According to the terms of the advertisement 10 marks had been fixed for the candidates who had been studied in the rural areas but the respondent had filed a certificate mentioning that she had studied in the rural areas and on that basis 10 marks were allotted to her. Thereafter on due verification it was discerned that the said certificate did not pertain to the rural areas and the declaration given by the petitioner was not correct. The matter was placed before the Chairman of the selection committee i.e. the Collector and according to the order of the Collector the name of the respondent deserved to be removed from the select list and accordingly the same was done and no letter of appointment was issued to her.