KANCHAN UPADHYAY Vs. STATE OF M P

JUDGEMENT

(1.) AN advertisement dated 29-04-2006 was issued by the Janpad Panchayat Shahpura, District Jabalpur calling applications from eligible candidates for appointments on the post of Samvida Shala Shikshak grade-II and Grade-Ill.

(2.) SELECTION process was conducted and after the recruitment was done litigations started cropping up, allegations were made with regard to granting appointment contrary to the statutory rules, making selections beyond the advertised posts and selecting unqualified candidates. Records indicate that various appeals were filed before the Collector and orders passed by the Collector in these appeals are under challenge in connected writ petitions bearing W. P. No. 6241/08 (S), W. P. No. 6433/08 (S), W. P. No. 6465/08 (S) and W. P. No. 6700/08 (S ).

(3.) IN the present petition, petitioner Ku. Kanchan Upadhyay has come out with a grievance that she had appeared in the selection process, examination for which was held in the year 2005, her Roll No. was 21210094 and in the said examination she had secured 61. 95 marks out of 130. It was her case that she has obtained 47. 65 % marks in the selection process and in spite thereof she has not been appointed whereas the persons having received less marks have been appointed. In para 5. 5 she has given the instances with regard to appointment of ku. Jyoti Dubey, who has received 30. 47% marks, Ku. Hemlata Sarose, 29. 45% marks, Ku. Priya Nanda Garg, 28. 44% marks, Ku. Laxmi Thakur, 27. 42% marks and Darshika Jain who had received 29. 96 marks. It is her case before this court that even though she has received more marks in the selection process she has not been appointed, whereas persons as indicated hereinabove who have received less marks have been appointed.