BRIJRAJ SINGH SENGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since pleadings are complete and facts are similar in all these petitions, therefore, with consent of learned counsel for the parties, these matters are heard finally and are being decided by this common order. For the sake of convenience, the facts of W.P. No.12992/2018 are taken-up.

(2.) By the instant petitions, the petitioners are challenging the show-cause notice dated 08.06.2018 (Annexure-P/1) and also the report of the Committee. The petitioners have also claimed that the composition of Committee dated 01.02.2018 be declared improper.

(3.) Learned counsel for the petitioners submits that the show-cause notice is in the nature of final order as disclosed the intention of the respondents that they have already taken decision for implementing the recommendation made by the Committee and by the said recommendation, the petitioners are to be placed in the list of Degree Holder Sub-Engineers and as per the respondents, since the degree has been taken by the petitioners from the Institution of Civil Engineers (India), Ludhiana (Punjab), therefore, it cannot be considered to be valid and thus, they have decided to revert the petitioners.