ARJUN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) By this appeal under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypith Ko Appeal) Adhiniyam, 2005 the order of the learned Single Judge dated 10.8.2017 passed in W.P. No.5249/2016 has been assailed.

(3.) The controversy involved in the matter is about granting of 10 marks to the respondent No.4 on the basis of MATE certificate from Construction Industries Development Council (CIDC) in pursuance to Clause 3 of the advertisement dated 11.6.2012 for selection and appointment to the post of Gram Rojgar Sahayak. Before the learned Single Judge in W.P. No.5249/2016 the respondent No.4 had challenged the order of the Collector dated 22.7.2016 rejecting his appeal against the selection of the appellant. The learned Single Judge while allowing the writ petition has held that the eligibility condition was in respect of holding the CIDC certificate and since the respondent No.4 herein was holding the CIDC certificate, therefore, he could not have been denied the benefit merely on the ground that his name did not find place in the list of MATEs maintained at Jila Panchayat level.