ASHOK BHUSHAN, J. - (1.) Leave granted.
(2.) This appeal has been filed questioning the Division Bench judgment dated 06.01.2020 of the High Court of Madhya Pradesh dismissing the writ petition filed by the appellant. The appellant in the writ petition has prayed for quashing the orders dated 14.09.2018, 18.07.2018 and 21.09.2019 by which appellant has been held not suitable for being appointed to the post of District Judge (Entry Level).
(3.) The brief facts of the case are: The High Court of Madhya Pradesh issued an advertisement dated 09.03.2017 inviting applications for recruitment in the post of District Judge(Entry Level) in the cadre of Higher Judicial Service by Direct Recruitment from amongst the eligible Advocates. In pursuance to the advertisement, the appellant submitted online application form. The appellant after being declared successful in the Main Examination was called for interview. The provisional select and waiting list was published in which the name of the appellant was included at Serial No.13 in the category of unreserved. The appellant received a communication on 06.04.2018 from the Law and Legislative Department informing that he has been selected for the post of District Judge (Entry Level). He was asked to appear before the Medical Board for the health tests. On 02.07.2018 the appellant was informed that in his attestation form FIR No.852/2014 under Section 498/406/34 IPC is shown and the copy of the same was asked for. On 14.09.2018 order was issued by the Principal Secretary, Madhya Pradesh, Law and Legislative Department declaring the appellant ineligible and directing for deletion the name of the appellant from the select list. The Government also issued a Gazette notification deleting the name of the appellant from the Merit No.13 of the main select list. ;