RAM SEWAK CHOUDHARY Vs. STATE OF MP

JUDGEMENT

(1.) THIS order disposes of W. P. No. 4422/05 as well as w. P. No. 4646/05. Reference to Annexures has been taken from W. P. No. 4422/05 unless otherwise mentioned.

(2.) PETITIONERS in both the writ petitions were working as work charged employees in the office of M. P. Housing board. They succeeded in the departmental examination and consequently were appointed temporarily on the post of Assistant on probation of one year in the pay scale of rs. 180-6-210-10-300ev-12"-350/ -. Copy of appointment order is on record as Annexure P/1. Petitioners were asked to give joining upto 28. 1. 1982. It is pertinent to note that there was no condition in the appointment order that the petitioners were required to pass Hindi typing examination.

(3.) RESPONDENT no. 3 issued an order of amendment vide dated 11. 3. 1982 stating thereby that condition no. 7 was omitted in the appointment order due to inadvertence and the same was added in the appointment order by way of amendment to the following effect.