Manoj Nagle vs State Of M.P. Through Department ...
2023 Latest Caselaw 8794 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       WP No. 19468 of 2019
                            (MANOJ NAGLE AND OTHERS Vs STATE OF M.P. THROUGH DEPARTMENT OF ANIMAL HUSBANDRY
                                                  AND VETERINARY SERVICE AND OTHERS)

                           Dated : 14-06-2023
                                 Shri Ranjeet Sen - Advocate for petitioner.

                                 Shri A.S. Parihar - PL for respondent No.1 to 3.

Ms.Tanvi Kane - Advocate for respondent No.5. The petitioner has filed IA No.2503/2023 seeking an interim order not to permit the candidates who are having higher qualification for the post of

Assistant Veterinary Field Officer Examination, 2023. It is contended that the candidates who are not holding requisite diploma qualification for the post of Assistant Veterinary Field Officer and holding higher qualification are being allowed to participate in the selection in pursuant to advertisement dated 15.3.2023. The aforesaid action is contrary to the judgment passed by the Apex Court in the case of Zahoor Ahmed Rathor & Ors. Vs. Sheikh Imtiyaz Ahmed & Ors. (2019) 2 SCC 404 and also the judgment passed by the division bench in WA No.763/2021.

Let another copy of the application be supplied to counsel for State who

prays for and is granted two weeks timer to file reply.

List immediately after two weeks.

(VIJAY KUMAR SHUKLA) JUDGE

VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 14-06-2023 17:47:02