RAHISH MOHAMMAD QURESHI Vs. STATE OF M P

JUDGEMENT

(1.) THE controversy involved and the questions raised in both the aforesaid writ petitions are identical and on the submissions made by the learned counsel for the petitioners, these writ petitions are being disposed of by a common order.

(2.) I have heard the learned counsel for the petitioners as well as the learned Govt. Advocate representing the respondent Nos. 1 to 3 on advance notice and have carefully perused the record.

(3.) THE petitioners feels aggrieved by the order dated 5-4-2000 passed by the Commissioner, Gwalior in compliance of the directions issued by this Court in its judgment and order dated 22-12-1999 of the Division Bench disposing of W. P. No. 1678/98 (Smt. Arti Bhatnagar and others Vs. State of M. P. and others) and the connected Writ Petition No. 1477/98 (Man Singh and others Vs. State of M. P. and others ).