T.R. VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, these writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Writ Petition No.23424/2018 are narrated hereunder.

(2.) Learned counsel for the petitioner at the outset has drawn the attention of this Court towards an order dated 02.05.2019 passed in W.P. No.23420/2018 [Ramesh Kumar Mimrot v/s Narmada Vikas (State of M.P.) & Others] and his contention is that the controversy involved in the present case, stands concluded on account of the aforesaid judgment.

(3.) In the present case, undisputedly the petitioner was working on the post of Assistant, Grade - III and the respondents, under a believe that the petitioner is an Assistant, Grade - II, were harping upon the fact that the petitioner is required to pass the clerical examination by clearing all the subjects.