RAMMILAN YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India seeking the following relief: -

(2.) Learned counsel for the petitioner submits that the case of the present petitioner is squarely covered by decision dtd. 3/2/2015 rendered by the Single Bench of this Court in the case of Dr. Surendra Kumar Gupta S/o Late Shri Dhirendra Narayan Gupta v. The State of Madhya Pradesh and others (Writ Petition No.12169 of 2013), which has been affirmed by a Division Bench of this Court vide order dtd. 29/1/2016 passed in Writ Appeal No.372 of 2015. Thereafter, Petition for Special Leave to Appeal (C) No (s).10143/2016 (Arising out of impugned final judgment and order dtd. 29/1/2016 in WA No.372/2015 passed by the High Court of MP at Indore) preferred by the State of Madhya Pradesh was also dismissed on 22/4/2016. Hence, a prayer is made for issuance of the identical directions in the present writ petition also.

(3.) Learned counsel appearing for the respondents have not disputed the aforesaid legal position of law.