POONAM PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of prayers and considering the commonality of issues exposited in these writ petitions, they were heard analogously and are being disposed of by a common order.

(2.) The issue involved in these writ petitions is that, whether two Degrees obtained simultaneously, during the same academic year, can be considered for employment purposes, particularly, for being selected to a post under the M.P. School Education Service (Teaching Cadre) Service Conditions and Recruitment Rules, 2018?

(3.) For the sake of clarity and convenience the facts adumbrated in W.P. No. 9301/2020 (Poonam Pandey vs. State of M.P. and others) are noted.