C.P. KULSHRESTRA Vs. GOVERNMENT OF M.P.

JUDGEMENT

(1.) TWO petitioners were heard analogously for two -reasons: one, our competence to hear both petitions at Gwalior Bench was challenged; two, both petitioners have challenged (on different grounds though) the same action of Public Service Commission refusing to call them for interview for the post of Civil Judge. This order shall accordingly govern disposal of both matters, namely, Misc. Petition No. 1185 of 1989 and Misc. Petition No. 1464 of 1989 (Omprakash Gupta v. State of Madhya Pradesh and others).

(2.) WE set out below the order dated 22.4.1981, passed by the Hon'ble the Chief Justice as that is the source of challenge to our competence to hear the petitions: