ARTI BHATNAGAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners had applied for their appointment on the posts of Shiksha Karmi, Grade -III, in Janpad Panchayat, Kolaras pursuant to the advertisement dated 12.5.1998 and were selected. After their selection, appointment orders were issued in their favour by the Panchayat, the respondent No.3 on 31.8.1998. They were allowed to join their posts. However, on 22.8.1998, the Collector. Shivpuri, the respondent No 2. issued an order for holding the interview contemplated under Rule 5 of the Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 for preparation of the select list requiring the Members of the Selection Committee to attend the fresh inter scheduled for 26th, 27th and 28th of August, 1998. The interviews were conducted afresh and a revised list of selected candidates was prepared and published on 21.9.1998 cancelling the earlier select list in the fresh list so prepared. the names of various candidates which found place in the earlier select list including the present petitioners were omitted, with the result that their selection and consequential appointment stood cancelled.

(2.) FEELING aggrieved, the petitioners approached this Court and filed the present writ petition on 28.9.1998 invoking its jurisdiction under Article 226 of the Constitution of India praying for the quashing of the order dated 22.8.98 as well as the revised select list. During the pendency of the present writ petition, the Collector had passed an order on 22.9.1998, whereunder it was indicated that pursuant to the interim orders of this Court, the proceedings for holding the fresh interview had been concluded but the fresh select list prepared will not be implemented awaiting further orders of this Court.

(3.) THE petitioners have prayed that the present writ petition may be treated to have been filed in the larger public interest also taking into consideration the large number of youths who may loose their means of livelihood and further taking into consideration the multiplicity of the litigations.