RAMESH KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioners who are all practicing Advocates in District Annuppur. Petitioner nos.1 and 2 are Advocates who are practicing in Tahsil Kotma, District Annuppur, Petitioner nos. 3 and 4 are practicing at Tahsil Pushprajgarh in District Annuppur and petitioner nos. 5 and 6 are practicing at Tahsil Jaithari, District Annuppur. Their grievance is that they have not been appointed as Notaries for the District of Annuppur till date, by the State Government despite their names having been vetted and approved by the respondent nos. 1 and 2.

(2.) The brief facts of the case are that the respondent no.1 had advertised vacancies for 10 posts of Notaries in District Annuppur. The petitioners herein and several other Advocates submitted their application forms, as prescribed in the Notaries Rules, 1956. After scrutiny of the forms, the respondent no.2 recommended 10 Advocates which included the petitioners herein. The recommendations made by respondent no.2 were processed and approved by the Law Minister and thereafter the select list of 10 candidates, for as many vacant posts of Notary was prepared.

(3.) On 12.10.2018, a communication was received by the Respondent No.2 from the Respondent No.1, by which, the petitioners were requested to submit non-judicial stamps of Rs.2000/- each. According to the petitioners, the letter dated 12.10.2018, annexed hereto as Annexure P/6 at page 27-A, reflects the names of the petitioners herein amongst others. Thereafter, a letter dated 23.102018 was issued by the respondent no.2 to all the petitioners to submit non-judicial stamps of Rs.2000/- each so that the same may be forwarded to the respondent no.1 for issuance of the appointment orders in favour of the petitioners. The said letter from the respondent no.2 to the petitioners is Annexure P/5 at page 27 of the petition. In compliance of the said direction, the petitioners submitted non-judicial stamps of Rs.2000/- each, in the office of the respondent no.2 which was forwarded by the respondent no.2 to the respondent no.1 on 26.10.2018. The said forwarding letter is Annexure P/7, at page 28 of the petition.