AMBULANCE KARMACHARI SANGH Vs. STATE OF M.P

JUDGEMENT

(1.) Heard.

(2.) The present petition by way of public interest litigation, has been filed by the petitioner - 108, Ambulance Karmachari Sangh through its President seeking the following reliefs:-

(3.) Learned counsel for the respondents contended that on almost identical facts and grounds earlier a petition had been filed by the petitioner Union through its General Secretary bearing W.P. No. 7475/2020 (108 Ambulance Workers' Association, Bhopal vs. State of M.P.) which was disposed of vide order dated 19.05.2020 with a direction to consider the grievance of the petitioners in accordance with law and now again the writ petition has been filed.