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Madhya Pradesh High Court

Rampal Astre vs The State Of Madhya Pradesh on 30 January, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

IN THE HIGH COURT OF MADHYA PRADESH
                 AT JABALPUR
                     BEFORE
      HON'BLE SHRI JUSTICE SHEEL NAGU

            WRIT PETITION No. 12873 of 2022


     BETWEEN:-

1.   RAMPAL ASTRE, SON OF SHRI BADAN
     SINGH ASTRE, AGED ABOUT 28 YEARS,
     UNEMPLOYED, RESIDENT OF VILLAGE
     UTADI, POST JAM KOTA, WARD NO.11,
     TEHSIL       PUNASA,     DISTRICT
     KHANDWA(M.P.)

2.   RANJEET MASARE, SON OF SHRI
     NANDRAM MASARE, AGED ABOUT 28
     YEARS, UNEMPLOYED, RESIDENT OF
     HOUSE NO.120, CIVIL LINES ROAD,
     CHAMPATALAAB,  NEELKANTHESHWAR
     WARD,   TEHSIL    AND   DISTRICT
     KHANDWA(M.P.)

                                          .....PETITIONERS

(BY SHRI GAJENDRA S. THAKUR - ADVOCATE)

                       AND

1.   THE STATE OF MADHYA PRADESH
     THROUGH    PRINCIPAL  SECRETARY,
     DEPARTMENT   OF   HOME   AFFAIRS,
     MANTRALAYA, BHOPAL
                                                           -    2 -


                       2.           DIRECTOR GENERAL OF POLICE, POLICE
                                    HEADQUARTER,        JAHANGIRABAD,
                                    BHOPAL(M.P.)

                       3.           PROFESSIONAL EXAMINATION BOARD,
                                    THROUGH ITS CHAIRMAN, CHAYAN
                                    BHAWAN, MAIN ROAD NO.1, CHINAR
                                    PARK(EAST), BHOPAL-462011.

                                                                                   .....RESPONDENTS

                       (BY SHRI NAVIN DUBEY - GOVERNMENT ADVOCATE FOR
                       RESPONDENTS/STATE, SHRI RAHUL DIWAKAR AND SHRI AMAN
                       GUPTA, ADVOCATES FOR RESPONDENT NO.3)

                       -----------------------------------------------------------------------------------------
                      Reserved on              :       28.09.2022
                      Pronounced on          :      30.01.2023
                      ----------------------------------------------------------------------------------
                      This petition having been heard and reserved for orders, coming
on for pronouncement this day, the Court pronounced the following:

                                                         ORDER

This petition has been filed involving same issue based on identical fact situation as in W.P. No.11972/2022 (Shailesh Kumar Tiwari vs. State of M.P. and others) which has been dismissed by this Court by order dated 30.01.2023.

Accordingly, this petition is also dismissed in terms of the order passed by this Court on 30.01.2023 in W.P. No.11972/2022.

(SHEEL NAGU) JUDGE YS Digitally signed by YOGESH KUMAR SHIRVASTAVA Date: 2023.02.01 11:57:05 +05'30'

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YS