Krishan Gopal Meena vs The State Of Madhya Pradesh
2021 Latest Caselaw 4642 MP

                                                          1                                WP-15530-2021
                              The High Court Of Madhya Pradesh
                                         WP-15530-2021
                               (KRISHAN GOPAL MEENA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 24-08-2021
                             Heard through Video Conferencing.
                             Shri Abhishek Arjaria, learned counsel for the petitioner.
                             Shri V.S. Choudhary, learned PL for the respondents/State.

Counsel appearing for the petitioner submitted that candidature of petitioner was not considered for post of 'Jail Prahari' only on the ground that

petitioner was not registered with employment exchange.

Counsel for the petitioner relied on Section 4(4) of Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959. He further relied on judgment of Apex Court report in (2010) 11 SCC 674, Union of India and others vs Pritilata Nanda, wherein it was held that no obligation is cast upon employer to employ only the candidates who are registered with employment exchange.

Issue notices to respondents on payment of process fee within seven days, returnable within four weeks.

As an interim measure, it is directed that any appointment made on the post of 'Jail Prahari' shall be subject to final decision in this writ petition.

List the matter alongwith W.P. No. 15701/2021.

C.C. as per rules.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      vkt




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Date: 2021.08.25
15:38:29 IST