SMT. NISREEN HUSSAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will govern the disposal of WP Nos.6284/19, 6283/19, 6279/19, 6296/19 and 6314/19 since it is jointly submitted by counsel for the parties that all these writ petitions involve the same issue on the identical fact situation.

(2.) For convenience the facts are taken from WP No.6284/2019.

(3.) This writ petition has been filed by the petitioners seeking a direction to the respondents to absorb them in the Government service and give the same treatment as has been given to the petitioners in WP No.18682/2013 vide order dated 24.2.2015 in the case of Sanjeev Kumar Jain Vs. State of M.P. The petitioners by way of amendment have also challenged the order dated 30.11.2019, whereby their case for absorption has been rejected on the ground that the project at Indore is run by a private institute Bal Niketan Sangh.