MP PUBLIC SERVICE COMMISSION Vs. VEENA CHOUBE

JUDGEMENT

(1.) This order will govern the disposal of WA No.165/2015 and WA No.166/2015 since it is jointly submitted by counsel for the parties that both the appeals involve the same issue on the identical fact situation.

(2.) WA No.165/2015 has been filed against the order of the learned Single Judge dated 20.3.2015 passed in WP No.4369/2011, whereas WA No.166/2015 has been filed against the order of the learned Single Judge dated 20.1.2015 rejecting the review petition No.3/2013.

(3.) Having heard the learned counsel for the parties and on perusal of the record, it is noticed that the respondent No.1 (writ petitioner) had approached the writ court challenging the order dated 3.2.2010 rejecting her candidature by the PSC on the ground that she did not hold requisite qualification in respect of teaching experience. The writ court considering the circumstances of the case and also placing reliance upon another judgment in the matter of Dr. Mrs. Ankita Bohare Vs. M.P. Public Service Commission & Another passed in WP No.4086/2011 has allowed the writ petition by quashing the order dated 3.2.2010 and directing the respondents in the writ petition to issue appointment order in favour of the petitioner as she was found fit in the process of selection to the post of