STATE OF M P Vs. PRADEEP JAIN

JUDGEMENT

(1.) Challenge in this writ appeal under Section 2(1) of the Madhya Pradesh Uchch Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 has been made to an order dated 13/03/2012 passed by the writ Court in W.P. No. 2127/2004. Challenging the same order dated 13/03/2012 passed in W.P.N. 2127/2004, two writ appeals were filed by the GDA and various other aggrieved persons. These writ appeals were registered as W.A. No. 235/12 and WA. No. 787/2012 and have been disposed of by a common order passed by the Division Bench of this Court on 24/1/2013. The directions issued in these writ appeals read as under:-

(2.) In these writ appeals, the State Government was a party and for all this period, no challenge was made by the State Government to the order passed by the learned Single Bench.

(3.) Now, this writ appeal is filed and the only ground taken and canvassed at the time of hearing by the learned counsel for the State was that the direction given for sanction and creation of 5 posts by the writ Court and upheld by the writ appellate Court was not proper. It was submitted that no direction for creation of posts could be granted and therefore, the order passed by learned Single Judge warrants interference.