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Madhya Pradesh High Court
Vidya Ajeet Shivale vs The State Of Madhya Pradesh on 24 February, 2026
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
NEUTRAL CITATION NO. 2026:MPHC-JBP:15612
1 WP-5136-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 24th OF FEBRUARY, 2026
WRIT PETITION No. 5136 of 2026
VIDYA AJEET SHIVALE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Sandhya Devi Rajak - Advocate for the petitioner.
Shri Hitendra Singh - G.A. for the State.
ORDER
The petitioner has filed this petition seeking following reliefs:-
"I. Issue a writ in the nature of mandamus
directing the concern Respondents to forthwith
appoint/engage the petitioner as Guest Teacher
Category-I (Commerce Subject) at Government School
of Excellence, Nazi (District Balaghat) strictly in
accordance with her first rank in the Lanji Block Panel
Merit List, in compliance of the earlier order of this
Hon'ble Court and applicable Government guidelines.
II. Issue a writ in the nature of mandamus
directing the concern Respondents to ensure immediate
joining of the petitioner before the end of the current
NEUTRAL CITATION NO. 2026:MPHC-JBP:15612
2 WP-5136-2026
academic session 2025-26 (i.e., on or before
28.02.2026), giving her priority over any lower-ranked
or already working candidate.
III. Issue a writ in the nature of mandamus
directing the concern Respondents to immediately
update and reflect the vacant posts of Commerce (Guest
Faculty Category-I) on the official portal as per the
guidelines issued for the academic session 2025-26.
IV. Issue a writ in the nature of mandamus
directing the concern Respondents to consider the
candidature of the petitioner for
engagement/appointment as Guest Teacher Category-I
in Commerce subject, against the available vacant posts
in Government Schools of District Balaghat, strictly in
accordance with the merit panel and applicable
rules/guidelines.
V. Issue any other writ, order or direction as this
Hon'ble Court deems fit."
2. The counsel for the petitioner contends that highlighting the
aforesaid grievance, the petitioner has moved a representation dated
22.12.2025 (Annexure P-8) before respondent No. 4/District Education
Officer, Balaghat, which is still pending consideration, therefore, same be
directed to be decided expeditiously.
NEUTRAL CITATION NO. 2026:MPHC-JBP:15612
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3. The aforesaid innocuous prayer is not opposed by the counsel for
the respondents.
4. In view of the aforesaid innocuous prayer, without expressing any
view on the merit of the case, the petition stands disposed of with direction
to respondent No. 4 to take decision on petitioner's representation dated
22.12.2025 (Annexure P-8) within a period of 30 days from the date of
production of certified copy of this order by passing a well reasoned and
speaking order in accordance with law.
5. If petitioner is found entitled and there is no impediment or
embargo, the aforesaid benefits be extended to the petitioner within a further
period of 30 days without compelling her to revisit this Court for the said
purpose, otherwise reasons be communicated to the petitioner within the said
period.
6. It is made clear that this Court has not expressed any view on the
merit of the case and respondent No. 4 shall be at liberty to deal with the
representation of the petitioner, in his own wisdom, in accordance with law.
(MANINDER S. BHATTI)
JUDGE
PB
