RAMGOPAL RAWAT Vs. STATE OF MP

JUDGEMENT

(1.) By this common order WP No.5656/09 (Ramgopal Rawat Vs. State of MP & Ors), WP No.2928/09 (Vijay Singh Rawat Vs. State of MP & Ors), WP No.5678/09 (Vishnu Dutta Sandilya Vs. State of MP & Ors) and WP No.6600/2013 (Dharmendra Singh Jadon Vs. State of M.P. and Ors.) shall be disposed of.

(2.) For the sake of convenience, the facts of Writ Petition No.5656/2009 shall be taken into consideration.

(3.) This petition under Article 226 of the Constitution of India has been filed against the order dated 28/11/2008 passed by respondent no.2 in case No.Anudan/J.20/93-04/1186.