Hariom Yadav vs The State Of Madhya Pradesh
2024 Latest Caselaw 21468 MP

Madhya Pradesh High Court

Hariom Yadav vs The State Of Madhya Pradesh on 7 August, 2024

                                                                   1                                WP-15358-2023
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                           WP No. 15358 of 2023
                                             (HARIOM YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 07-08-2024
                                   Shri R.S. Thakur - Advocate for petitioner.
                                   Ms. Janhavi Pandit - Additional Advocate General for respondents/State.

Learned counsel for petitioner submits that petitioner had appeared in the examination in the OBC category. However, on account of his merit, he was allocated an unreserved seat. He submits that on account of being allocated in unreserved category, petitioner was denied allotment of a position in the Education Department

and has been allotted a position in the Tribal Welfare Department. He submits that even though he is higher in merit to several candidates, he has not been allotted any of the seats that were opted for by the petitioner. As an example it is cited that petitioner had filled up an option of GPS Gomgaon in District Harda but has not been allotted the same. Even though the rank of the petitioner is 1439 whereas a person holding the rank of 2185 has been allotted the said seat in the OBC category. Learned counsel relies on the judgment of the Supreme Court dated 24.02.2022 in Praveen Kumar Kurmi vs State of Madhya Pradesh in Civil Appeal No.7663/2021.

Learned counsel for respondents/State prays for some time to take instructions. At request, list in the week commencing 20.08.2024.

                                   (SANJEEV SACHDEVA)                                       (VINAY SARAF)
                                   ACTING CHIEF JUSTICE                                         JUDGE


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