KAMAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) All these above writ petitions are being decided by this common order as identical point is involved in all these cases.

(2.) The petitioners have filed this present petition challenging the inaction of the respondents in not appointing the petitioner to the post of Samvida Shala Shikshak Grade-3 even though they have duly qualified the eligibility examination, 2008 conducted by the M.P. Professional Examination Board, Bhopal.

(3.) The learned counsel for the petitioners submit that the point involved in this case is squarely covered by the judgment passed by this court in the case of Manmohan Mathur and others Vs. State of M.P. decided in writ petition No. 1102/2010 and other connected writ petitions. While allowing the said writ petition, this Court in para 12 has held as under:-