AKHILESH KUMAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition, the petitioner is challenging the order passed by the Authority on 02.03.2020 (Annexure P/23), in compliance of the directions issued by this Court in W.P. Nos.23010/2019 and 27333/2019

(2.) Learned counsel for the petitioner submits that the respondent/Authority although passed the final order dated 02.03.2020 but still that order is defective as it is not in consonance with the direction issued by the Court on earlier two occasions. Learned counsel for the petitioner has drawn attention of this Court towards the order passed in W.P.No.23010/2019 dated 06.11.2019 whereby the Court has issued the following directions:-

(3.) With the aforesaid observations, this petition stands disposed of