B.M. GOSWAMY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of parties, the matter is heard finally.

(2.) IN this writ petition the petitioner has assailed the validity of the order dated 22.3.2014 by which the representation submitted by the petitioner in compliance of the order dated 24.2.2014 passed in Writ Appeal No. 164/2014 has been rejected.

(3.) LEARNED counsel for the petitioner submits that representation of petitioner has been rejected without assigning any cogent reason and with a view to accommodate the respondent No. 4 in place of the petitioner.