RAKESH KUMAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order will govern the disposal of W.A. No.643/2020 and W.A. No.1131/2020 as it is jointly submitted by counsel for the parties that in both the writ appeals the same order of learned single judge is under challenged and the writ appeals involved same issue on identical facts situation.

(2.) W.A. No.643/2020 is directed against the order of learned Single Judge dated 11.05.2020 passed in WP No.7097/2008 and WA No.1131/2020 is directed against the same common order passed in connected WP No.7099/2008.

(3.) These writ petitions were filed by the appellants challenging the order of termination from service and the learned Single Judge by the judgment under appeal has dismissed the petition and affirmed the order of termination.