NARVEER SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Regard being had to the similitude of the controversy involved in this batch of writ petition they were heard analogously together and disposed of by this singular order. For the sake of convenience the facts in writ petition No. 3424/2009 (S) are exposited herein.

(2.) The petitioners, before this Court have filed this present writ petition being aggrieved by an order dated 27/7/2009 passed by the Commissioner, Land Record and Settlement, M.P. by which he has directed all the Collectors through out the State of Madhya Pradesh to verify the certificates in respect of Computer qualification upto 20th August 2009, in respect of persons who appeared in the examination conducted by the M.P. Professional Examination Board for filling up 219 posts of Patwaris.

(3.) The petitioners have further stated that they have obtained certificates from recognized institutions and therefore, the order passed by the Commissioner, Land Records and Settlement is bad in law. The M.P. Professional Examination Board has issued an advertisement dated 5/6/2008 inviting applications for appointment of Patwari and as per essential qualifications required for the post of Patwari examination, a candidate must have passed higher secondary or High School (10+2) examination and must also possess "O" level certification from DOEACC/IETE or 1 year Diploma in Computer Application (DCA) from an institute affiliated/registered/recognized by a University which should have been recognized by University Grants Commission (UGC), or higher education in Computer.