RAJANISH SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD.

(2.) PETITIONER vide this petition seeks direction to issue appointment order in favour of the petitioner as per selection list of 2005.

(3.) IT is urged that he is entitled for the similar benefit as has been accorded to the said writ petitioners. The petitioner further relies on the order dated 15.5.2008 passed in W.P. No. 14073/2007 (S) which was disposed of with a direction to the respondents to consider the claim of the petitioner in the light of observations and directions issued in writ appeal and writ petition referred to herein above.