MAHESH GIRI Vs. STATE OF M.P.

JUDGEMENT

(1.) Since, the controversy involved in all the writ petitions is identical and arising out of the same impugned order, therefore, all the writ petitions are being decided by passing a common order.

(2.) The petitioners have filed the present petition being aggrieved by the order dated 14.08.2019 whereby the promotion to the post of Assistant Grade-III vide order dated 05.10.2005 has been withdrawn for want of essential qualification for the said post.

(3.) Facts of the case, in short, are as under: