HARISHANKAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This petition has been filed by the petitioners being aggrieved by order dated 09.12.2013 by which the petitioners' representation seeking appointment on the post of Shiksha Karmi in Panna District, has been rejected. The petitioners submit that a similar petition registered as W.P. Nos. 1686/2014, 5181/2016, 14557/2015 and 5161/2016 have been disposed of by this court on 09.02.2015 directing the respondents/authorities to reconsider and decide the representation of the petitioners in the light of the order passed by a Division Bench of this court in LPA No. 48/2002. From a perusal of the petition it is evident that initially the petitioners along with others had filed W.P. No. 7544/2012 and other petitions which were disposed of by this court with a direction to the respondents/authorities to consider the representation of the petitioners therein, in the light of the order passed in LPA No. 48/2002. It is evident from a perusal of the impugned order dated 09.12.2013 (Annexure P/1) that the representations of the petitioner in W.P. No. 6105/2013, 7544/2012, 8452/2013, 9035/2013, 10447/2013, 11286/2013 and 2856/2013 have been considered and rejected by the authorities on the ground that there were illegalities in the selection and therefore no order in their favour could be passed.

(2.) It is also apparent from the statement made by the petitioners in the writ petition that certain other petitions were also filed before this court against the aforesaid order dated 09.12.2013 which have been disposed of by this court directing the authorities concerned to reconsider and decide the representation of the petitioners in the light of the order passed by the Division Bench of this court in LPA No. 48/2002, as directed earlier.

(3.) The learned counsel for the petitioners submits that keeping the concept of parity in mind, the present petition may also be disposed of with similar directions to the authorities concerned to re -consider the representation of the petitioners in the light of the order passed by the Division Bench of this court in LPA No. 48/2002.