BRIJESH SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission.

(2.) Communication dated 30.11.2013 by the Chief Medical & Health Officer, Rewa; whereby, the petitioners have been informed as to reasons why they are not eligible for being appointed as Pharmacist (contractual) has been assailed. The petitioners also seek quashment of select list dated 31.07.2013 and for direction to consider the candidature of the petitioners for appointment as Pharmacist (contractual).

(3.) Relevant facts in nutshell are that the applications were invited on 26.12.2012 for appointment as Pharmacists, Data Entry Operators and Support Staff on contract basis in National Rural Health Mission from the persons having requisite qualification. The last date for submitting the applications was 15.01.2013.