AMIT ANKRE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) This order shall also govern disposed of Writ Petition Nos.16981 / 2019 and 26359 / 2018 as common question of law is involved in all the three petitions.

(2.) The petitioners have filed the present petition under Article 226 of the Constitution of India, challenging the order dated 29.6.2019 passed by the Commissioner, Bhopal Division, Bhopal in Appeal No.347/2017 and the order dated 7.10.2017 passed by the Chief Executive Officer, Jila Panchayat, Rajgarh.

(3.) For the sake of brevity, the facts narrated in writ petition No.14853/2019 are as under:-