NANDKISHORE NAROLIA Vs. STATE OF M P

JUDGEMENT

(1.) BEING aggrieved by the selection and appointment of respondent Nos. 3 to 6 on the post of Laboratory Attendant, initially the petitioners invoked the jurisdiction of the M. P. Administrative Tribunal by filing an application under section 19 of the Administrative Tribunals Act, 1985. Upon abolition of the tribunal, under the provisions of Madhya Pradesh Rajya Prashasnik Adhikaran (Lambit Evam Nirakrat Avedano Ka Antaran) Adhyadesh, 2003, the matter has been transferred to this Court, i. e. , how it has come up for hearing.

(2.) FACTS for resolving the controversy lie in a narrow compass. It is not in dispute that respondent No. 2 selected and appointed respondent Nos. 3 to 6 on the post of Laboratory Attendant in the Government College. It is also not in dispute that before making the appointment, no advertisement was issued inviting applications from eligible candidates nor the names of registered unemployed eligible persons were solicited from the Employment Exchange.

(3.) THE allegation of the petitioners is that respondent Nos. 3 to 6 are close relatives of persons already working in the Government College. It is also alleged that one of the selected candidate is close relative of Principal of the college who headed the Selection Committee. These allegations are denied and we do not propose to enter into this controversy in views of the order which we propose to pass.