KULDEEP DURGASHANKAR VYAS Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 22.1.2016 passed by Collector, Ratlam and order dated 23.5.2019 passed by the Commissioner, M.P. Rajya Rojgar Guarantee Parishad, Bhopal.

(2.) Respondents No.2, 5, 6 and 7 issued an advertisement dated 18.6.2012 for appointment to the post of Gram Rojgar Sahayak. In the said process of selection, petitioner and respondent No.8 participated. The Chief Executive Officer (CEO), Janpad Panchayat Piploda issued the provisional selection list in which respondent No.8 was placed at serial No.1 by securing 145.56 marks and the petitioner was placed at serial No.2 by securing 111.78 marks. The CEO received an objection that respondent No.8 has wrongly been given 50 marks under the head of "Diploma in Computer Application". The objection was found to be correct and 50 marks given to respondent No.8 were withdrawn, due to which, the petitioner secured first position in the selection list. By order dated 25.8.2012, the petitioner was appointed as Gram Rojgar Sahayak.

(3.) Being aggrieved by the appointment of the petitioner, respondent No.8 filed an appeal before the Collector. By order dated 22.1.2016, the Collector has allowed the appeal and set aside the appointment order of the petitioner and directed the CEO, Janpad Panchayat Piploda to appoint respondent No.8 as Gram Rojgar Sahayak. Being aggrieved by the aforesaid order, the petitioner preferred an appeal before the Commissioner, but the same has been dismissed vide order dated 23.5.2019, hence the present petition before this Court.