LAWS(MPH)-2017-6-38

RAMJILAL KUSHWAH Vs. STATE OF M.P.

Decided On June 21, 2017
Ramjilal Kushwah Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) With consent, heard finally.

(2.) Regard being had to the similitude of the facts and controversy in question, this petition is heard analogously along with W.P. Nos. 5393/2016, 6492/2011 and 428/2016 and a common order is passed which covers the fate of all the petitions as referred above. For convenience's sake, facts of the case narrated in W.P. No. 6492/2011 are taken into consideration.

(3.) The present, writ petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking mandamus to command the respondents to extend the benefit of gratuity to the petitioners.