REWARAM KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner, by way of present petition under Article 226 of the Constitution of India, seeks following directions:

(2.) Learned Government Advocate appearing for the State, at the outset, submits that a similar Public Interest Litigation forming subject matter of Writ Petition No.1331/2007 [Rajkumar Upadhyaya Vs. Shri Harsh Gupta and others] decided on 19.01.2009, Review Petition No.45/2009 [Panchayat Maheshwari Deedwana Sath Vs. Rajkumar Upadhyaya and Others] decided on 20.03.2009 and Writ Petition No.1327/2016 [Smt. Ami Prabal Vs. State of Madhya Pradesh and others] decided on 03.10.2018 have decided the issue raised in the present petition.

(3.) In Writ Petition No.1327/2016, elaborate directions were issued to the State functionaries in the following terms: