Aditya Prasad Tripathi and Others vs State of MP and Others

Rajendra Menon, Judge

Heard. In this writ petition, petitioners'' inter-alia seek a direction to the respondents to declare them qualified in the test which was held for appointment on the post of Samvida Shala Shikshak Grade III.

Learned counsel for the petitioners submits that though the petitioner holds D.Ed. degree and therefore they are entitled to 20 marks under the rules namely Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment & Conditions of Contract Rules, 2005. However, the petitioners are not awarded 20 marks. It is further submitted the petitioners be granted liberty to submit a representation to the competent authority with regard to their grievance and the writ petition be disposed of with a direction to the competent authority to consider and decide the representation which may be submitted by the petitioners.

On the other hand, learned Government Advocate fairly submitted that in case the petitioners submit a representation, the same shall be dealt with in accordance with law.

In view of submissions made by learned counsel for the parties and in the facts of the case, the writ petition is disposed of with a direction to the competent authority to consider and decide the representation which may be submitted by the petitioners within a period of three weeks from the date of production of certified copy of the order passed today. Needless to state, the competent authority while deciding the representation of the petitioners shall pass a speaking order. It is made clear that this Court has not expressed any opinion on the merits of the case.

Accordingly, the petition stands disposed of. C.C. as per rules.