OMPRAKASH Vs. STATE OF MADHYA PRADESH AND ANOTHER

JUDGEMENT

(1.) Heard on I.A.No.1722/2018, an application for stay.

(2.) The petitioner, a down trodden person, has approached this Court looking up to the Majesty of law with the hope of justice having suffered arbitrary denial of regularization by the impugned order dated 19.01.2017 in the teeth of unambiguous mandate issued by this Court on 22.09.2016 while deciding Writ Petition No.2143 of 2014

(3.) Before adverting to the impugned order, it is necessary to marshal factual backdrop of the case to understand apathy and predicament of the petitioner vis-a-vis the hostility with which he has been dealt with by the respondents in a slip shod manner denying him equality before law and equal protection of law violating fundamental rights enshrined under Articles 14 and 16 of the Constitution of India.