LEELA TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second round of litigation.

(2.) WP.Nos. 4332/2013 and 4334/2013 have been filed being aggrieved by the order dated 29.04.2011 and W.P.No. 15790/2014 has been filed being aggrieved by the order dated 20.3.2013, by which the claim of the petitioners seeking regularization on the post of Ayurved Compounder has been rejected.

(3.) It is to be noted here that in the first round of litigation this Court has directed that the case of the petitioners shall be considered in the light of the order dated 20.02.2009 passed in W.P.No.6046/2007-Dinesh Gupta Vs. State of M.P. and Ors. and order dated 10.05.2010 passed in W.P.No. 5440/2010-Rajesh Patel Vs. State of M.P. and Ors . In furtherance to the said directions orders impugned have been passed by the Directorate of Ayush which have been assailed in these petitions.