A.K. Sharma and Others vs State of MP and Others

R.S. Jha, J.—Heard on the question of admission. The petitioners have filed this petition being aggrieved by the fact that the petitioners are not being permitted to participate in the counseling being conducted for making appointments on the post of Samvida Shala Shikshak, Grade-III though the petitioner is over qualified having obtained a B.Ed. degree.

Similar petitions wherein the petitioners have raised the same issue, have been dismissed by this Court in the cases of Sanyogita Thakur and Others Vs. State of M.P. and Others, and W.P. No. 6129/2013 (S), decided on 15-4-2013 and in the circumstances this petition being identical, the same is also dismissed.

The learned counsel appearing for the petitioners submits that in the case of Sanyogita Thakur (supra) this Court has made certain observations and, therefore, the same may also be made in the present petition. However, it is observed that the said observations have been made on an undertaking given by the learned counsel appearing for the State/respondents and as no such undertaking has been given in the present petition, the observations made by this Court in the case of Sanyogita Thakur (supra) cannot be made in the present petition. In view of the aforesaid, the petition filed by the petitioners is dismissed.