Madhya Pradesh High Court
Rahul Sawle 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.14825 of 2022
BETWEEN:-
1. RAHUL SAWLE S/O SHRI MAYARAM
SAWLE, AGED ABOUT 29 YEARS,
OCCUPATION: STUDENT R/O 37
GOKULDHAM COLONY JANWADI ROAD
KHANDA (MADHYA PRADESH)
2. BALKRISHNA THAKRE S/O GOVIND
THAKRE, AGED ABOUT 27 YEARS,
OCCUPATION: STUDENT R/O NARMADA
NAGAR, NEAR SAI MANDIR KE
PASS,TEHSIL PUNASA, DISTRICT
KHANDWA (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI ANIL KUMAR TIWARI - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH
THROUGH PRINCIPAL SECRETARY,
DEPARTMENT OF HOME, GOVERNMENT
OF M.P., MANTRALAYA, MANTRALAYA,
VALLABH BHAWAN, BHOPAL
2. DIRECTOR GENERAL OF POLICE, FOREST
POLICE HEADQUARTER, BHOPAL(M.P.)
- 2 -
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)
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Reserved on : 28.09.2022
Pronounced on : 30.01.2023
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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 12:03:27 +05'30'