RAM AVATAR GAUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This petition under Article 226 of the Constitution of India has been filed seeking following relief:-

(3.) The petitioners have filed a copy of order dated 16.12.2019 passed in W.P. No.15096/2019, order dated 20.07.2018 passed in W.P. No.7372/2018 and order dated 20.02.2019 passed in W.P. No.3473/2019 to plead that in identical writ petitions this Court has directed the respondents to consider the representations of the petitioners for their appointment on the post of Samvida Shala Shikshak Grade-III.