MANOJ KUMAR Vs. STATE OF MP & OTHERS

JUDGEMENT

(1.) This order will govern the disposal of WP No.218/2012, 301/2012, 344/2012, 345/2012, 430/2012, 683/2012, 684/2012, 11337/2012, 6771/2014, 8002/2016 & WP No.1645/2017 since it is jointly submitted by learned counsel for parties that all these writ petitions involve the same issue on the identical fact situation.

(2.) For convenience, the facts have been noted from WP No.218/201

(3.) By this writ petition, the petitioner has challenged the order dated 31/8/2009 by which the petitioner's case for absorption has been rejected.