Madhya Pradesh High Court
Rakesh Tomar vs School Education Department on 12 October, 2018
1 WP-24225-2018
The High Court Of Madhya Pradesh
WP-24225-2018
(RAKESH TOMAR Vs SCHOOL EDUCATION DEPARTMENT)
1
Indore, Dated : 12-10-2018
Shri Ajay Kumar Trivedi, learned counsel for the petitioner.
Shri Umesh Gajankush, learned Dy. Govt. Advocate for the
respondent/State.
In the light of order dated 09.10.2018 passed by Co-ordinate Bench of this Court in a bunch of petitions; leading case bearing W.P. No. 22688/2018(Chandan Lohiya Vs. School Education Department), nothing survives in the present petition to address upon. The order dated 09.10.2018 passed in the said bunch shall apply mutatis mutandis in the present case also.
In view of the above, no relief can be granted to the petitioner at this stage.
(ROHIT ARYA) JUDGE sh Digitally signed by SEHAR HASEEN Date: 2018.10.12 18:50:02 +05'30'