SANJAY DATT DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both the petitions, i.e. W.P No.10216/2012 and W.P No.1293/2013 involve similar issues, therefore, they are decided by this common order.

(2.) On basis of aforesaid directions, Collectors were directed to give opportunity of hearing to the candidates and pass appropriate orders.

(3.) Similarly in linked matter, W.P No.1293/2013 prayer is made by petitioner for quashing order dtd. 8/11/2012 by which representation of petitioner for giving him appointment and cancellation of appointment of respondent nos.5 to 14 was dismissed. Petitioner has also made a prayer for quashing of order dtd. 6/12/2012 by which appointment was given to private respondent nos.5 to 14 as Patwari.