Madhya Pradesh High Court: The petitioner in the instant case had filed a petition before a Single Judge Bench of J.K. Maheshwari, J., being aggrieved by the order passed by the President, Board of Revenue, Gwalior, MP.
Facts of the case were that appointment of the petitioner was in question where Board of Revenue had set aside the order confirmed by SDO who recognized contesting parties for the post as sons of predecessors of the Kotwar. The qualifications required for appointment to the post in question were the same for both of them. The Board held that the petitioner was not entitled to the appointment on the post of Kotwar due to the fact that he was accused in a criminal case and had been convicted for the same. The petitioner referred to the impugned order urging that respondent knew Marathi as was seen in his mark sheet and according to the appointment criteria for Kotwar in the State of M.P., the language of transcription was required as Hindi, thus the appointment of the respondent was not proper. Thus, it was contended that the Additional Commissioner, as well as the Board of Revenue, committed an error by setting aside the orders passed by the Tehsildar and SDO.
High Court was of the view that just by the fact that in the mark sheet, one of the subjects of the respondent was Marathi did not show that he does not know the Hindi language. The Court observed that criminal antecedents of the petitioner had not been taken note of by the appointing authority which was rightly considered by Board of Revenue. Therefore, the petition, being without merits, was dismissed. [Supa v. Deepa,2018 SCC OnLine MP 804, dated 02-11-2018]
