ARUN BHARTI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The aforesaid Intra Court Appeals filed u/S. 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assail the final common order dated 24/8/2017 passed in W.P.No.3332/17, W.P.No.3478/17 and W.P.No.3543/17 whereby all the petitions in question have been dismissed.

(2.) The present order shall govern the disposal of above said writ appeals as all these cases are attended with similar facts and circumstances and arising out of the same impugned order passed by the learned single judge in exercise of writ jurisdiction u/ Art.226 of the Constitution.

(3.) Learned counsel for the rival parties are heard.