LAWS(MPH)-2019-6-111

ANIL KUMAR JAIN Vs. STATE OF M.P.

Decided On June 20, 2019
ANIL KUMAR JAIN Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Shri Purshottam Rai, Panel Lawyer for respondents/State in all other writ petitions.

(2.) By this Common Order the above-mentioned writ petitions shall be disposed of.

(3.) In Writ Petition No.11235/2019 petitioner-Anil Kumar Jain is the Ex-Panchayat Secretary Achhrauni (currently posted at Harsara), in Writ Petition No.11239/2019 petitioner-Lakkhiram Jatav is the Ex-Panchayat Secretary Baghari (currently posted at Gurraiya), in Writ Petition No.11242/2019 petitioner no.1-Smt. Rajkumari Yadav is Ex-Sarpanch and petitioner no.2-Jeevan Singh Yadav is Panchayat Sachiv Mudiya (currently posted at Amuhaay), in Writ Petition No.11252/2019 petitioner-Shivraj Singh Sahu is the Panchayat Secretary Aharwaanpur, in Writ Petition No.11245/2019 petitioner no.1-Smt. Sumitra Adiwashi is the Ex-Sarpanch and petitioner no.2- Sanjeev Rai is the Panchayat Sachiv Tehrai and in Writ Petition No.11255/2019 petitioner-Brajesh Yadav is the Ex Panchayat Secretary Jhalauni (currently posted at Pipra).