Madhya Pradesh High Court
Arun Chandravanshi vs General Administration Department on 12 January, 2016
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W.P. No.952/2015
12.01.2016
Ms. Kirti Joshi, learned counsel for the petitioners.
Shri Aniket Naik, learned counsel for the respondent
No.1.
Shri V.P. Khare, learned counsel for the respondent No.2.
Heard finally with consent.
This writ petition has been filed by the petitioners being aggrieved with the order dated 26.11.2014 passed by the respondent No.2 deleting sixteen questions from the question paper of the State Civil Service Examination 2013.
When the matter has taken up today, learned counsel for the respondent No.2 has stated that the similar issue was raised in W.P. No.20253/2014 before the Division Bench of Principal Seat at Jabalpur in the matter of Surendra Kumar Gautam and others vs. The State of Madhya Pradesh and another and the Division Bench by order dated 29.10.2015 has dismissed the writ petition.
In view of the detailed reasons assigned by the
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Division Bench in the matter of Surendra Kumar Gautam (supra), I do not find any merit in the present writ petition and the writ petition is accordingly, dismissed.
Certified copy as per rules.
(Prakash Shrivastava) Judge sourabh.