R R NIHARE Vs. STATE OF M P

JUDGEMENT

(1.) This order shall lead to final disposal of W.P. No. 2099/ 2009(S) and W.P. No. 10017/2009.

(2.) The issue which crops up for consideration in both these writ petitions being similar, therefore were heard analogously and are decided by this common order.

(3.) In W.P. No. 2099/2009(S) the Petitioner seeks writ of mandamus directing the Respondents to grant the benefit of reservation in the matter of promotion in accordance with law and for writ of prohibition restraining the Respondents from taking any adverse action against the Petitioner.