ANKITA JAISWAL Vs. MADHYA PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) With the consent finally heard.

(2.) In this petition filed under Sec. 226 of the Constitution of India has prayed for following relief :-

(3.) Shri Yogesh Singh Baghel, learned counsel for the petitioner at the outset submits that although petitioner in his relief clause has prayed relief in relation to question Nos. 8 and 75, petitioner is confining his relief only in relation to question No.75.