DEVANSH KAUSHIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since similar questions of law have been raised in all these petitions, they are taken up for consideration together.

(2.) The first petition to be filed was Writ Petition No.15150 of 2023 (Devansh Kaushik vs. State of Madhya Pradesh and another). The prayer made therein is to set aside the amendment in Rule 7 of the Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994 (hereinafter referred to as 'the Rules of 1994') as notified in the Madhya Pradesh Gazette dtd. 23/6/2023 and other consequential reliefs.

(3.) Thereafter, various other writ petitions were filed. In W.P. No.17387 of 2023 (Varsha Patel vs. State of Madhya Pradesh and others), an interim order was granted on 1/12/2023 directing that the OBC category candidates should be extended the same relaxation of marks as provided to the Scheduled Castes and the Scheduled Tribes candidates with reference to Rule 5(3) and (4) as well as the proviso to Rule 7(g) of the Rules of 1994.