LOKENDRA SINGH RAJPUT Vs. STATE OF M.P

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is mentioned in paragraph 2 of the writ petition that earlier the petitioners had filed WP No.1586/2013 [according to the petitioner, the correct No. is WP 1468/2013(s)], WP No.1693/2013(s) and WP No. 6670/2012(s). It is fairly conceded by the counsel for the petitioners that the writ petitions filed by the petitioners were decided by this Court by order dated 30/11/2013 with the following directions:-

(3.) It is fairly conceded that the petitioners, thereafter, did not make any representation in the light of the directions given by this Court. The present petition has been filed on the ground that now the petitioners have made representations on 06/02/2019 and 12/02/2019, therefore, their case may be considered. It is the case of the petitioners that the number of posts of Samvida Shala Shikshak Grade-III were lying vacant, therefore, an advertisement was issued by MP Professional Examination Board. The petitioners had appeared in the said Eligibility Test and were declared successful. The petitioners had completed D.Ed. Course from Bhartiya Shiksha Parishad, UP but the said Diploma Certificate was not taken into consideration. It is further submitted that now the respondents have given appointment to the similarly situated persons by order dated 30/01/2019. It is submitted that the delay in sending the representation in compliance of order dated 30/11/2013 passed by this Court in Writ Petition No.1468/2013 may be condoned. A Coordinate Bench of this Court by order dated 12/09/2017 passed in the case of Vijay Sharma and Another v. State of MP and Others (Writ Petition No.701/2017) and by order dated 20/07/2018 passed in the case of Vineet Sharma and Others v. State of MP and Others (Writ Petition No.7372/2018) has permitted the candidates to acquire D.Ed./B.Ed. qualification from the institution recognized by NCTE.