BRAJ KISHORE KHEMARIA Vs. STATE OF M.P

JUDGEMENT

(1.) The present order shall dispose of W.A. No 351/2020 and W.A. No. 352/2020 as both the appeals involve similar question of law and the factual matrix are also more or less same and therefore are decided by this common order.

(2.) The facts available in Writ Appeal 352/2020 (Vikas Shukla Vs. State of M.P. & others) are taken up for consideration.

(3.) Writ Appeal 352/2020 filed u/S. 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assails the impugned order dated 27/1/2020 in W.P. 22580/18 passed by learned single judge while exercising writ jurisdiction u/Art. 226 of the Constitution dismissing the petition in question by which direction was sought to consider case of petitioner for recruitment to the post of teacher as per High School Teacher Eligibility Test, 2018 without declaring the petitioner as ineligible for being overage.