DEEPAK CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This order shall also govern the disposal of W.P. No.8599 of 2021, as both the petitions have arisen out of the same order of rejection of candidature of the petitioners for the post of Community Health Officers. For the sake of convenience, the facts as narrated in W.P. No.8758 of 2021 are being taken into consideration.

(3.) The writ petition has been filed by the petitioners under Article 226 of the Constitution of India, seeking the following reliefs:-