SACHIN CHITTAWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since pleadings are complete and counsel for the parties are ready to argue the matter finally, therefore, they are being heard finally.

(2.) All these petitions are interconnected however, counsel for the petitioner has confined his arguments and claim in respect of the relief claimed by the petitioner in W.P. No.6385/2018, therefore, the relief claimed by the petitioner in other petitions i.e. W.P. No.3431/2012 as well as in W.P. No.5456/2018 are redundant because in all these petitions, the petitioner and basic grievance involved in the petitions in respect of service of the petitioner and respondent No.4 are same. Accordingly, as per statement made by learned counsel for the petitioner at bar petitions i.e. W.P. Nos.3431/2012 and 5456/2018 are treated to be dismissed as withdrawn.

(3.) In view of the withdrawal of aforesaid two petitions, this Court is considering the facts of W.P. No.6385/2018 only, wherein, the petitioner has claimed the following reliefs:-