PUSHPENDRA SINGH BHADORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has called in question the orders, Annexures P/1 and P/2. A direction is prayed to appoint him on the post of Sub -Inspector, because the petitioner is more meritorious qua respondents No. 6 and 7.

(2.) NOTICES were issued to respondents No. 6 and 7 but could not be served. Thus, the petitioner obtained permission from this Court and published the notices in Dainik Bhaskar, Bhopal dated 7.4.2014. Despite said publication, the private respondents herein have not chosen to contest this litigation.

(3.) SHRI D.P. Singh, learned counsel for the petitioner by placing reliance on clause 2.1 of the Rules submits that the petitioner has a preferential legal right to get the post of Sub -Inspector (District Police Force) in view of his better merit position. Reliance is placed on a judgment of this Court, passed in WP No. 4824/2012 (Santosh Yadav vs. State of MP and others).