RAMKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) By this common order, W.P. No.27271/2022 filed by Ramkumar Dangi, W.P. No.27024/2022 filed by Sachin Agrawal and others and W.P. No.28721/2022 filed by Anjulata Shivhare and another shall also be decided.

(2.) For the sake of convenience, the pleadings of W.P. No.27271/2022 filed by Ram Kumar Dangi shall be considered.

(3.) This petition under Article 226 of the Constitution of India has been filed seeking following relief:- It is most humbly prayed to Hon'ble Court to direct the respondent no. 2 re-open the portal for filing the exam form. Or, direct the respondent to conduct the exam, and issue the notification for session 2023, so that petitioner may not be discriminated.