NEERAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) Regard being had to the similitude of the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. For the sake of convenience, the facts as narrated in W.P. No.21948 of 2019 are being taken into consideration.

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