HARENDRA SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of controversy involved in the aforementioned petitions, therefore, they are being heard analogously and disposed of by this common order.

(2.) The petitioners have approached this Court under Article 226 of the Constitution of India seeking following relief:-

(3.) It is the case of the petitioners that they are serving as a Commercial Tax Inspector (CTI) in the Madhya Pradesh Commercial Tax Department. They were directly and permanently recruited to the post of CTI under Rule 6 of the Madhya Pradesh Commercial Tax Department Subordinate Taxation Service (Class- III Executive) Recruitment Rules, 2007 after clearing the Madhya Pradesh State Civil Services Examination 2008/2015 conducted by the Madhya Pradesh Public Service Commission.