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Madhya Pradesh High Court

Jyotsna Upadhyay vs Madhya Pradesh Public Service ... on 12 July, 2018

      HIGH COURT OF MADHYA PRADESH:
                JABALPUR

W.P.No.9745/2018,W.P.No.9926/2018,W.P.No.9966/
2018,W.P.No.10750/2018,W.P.No.12127/2018,W.P.No.
12143/2018,W.P.No.12146/2018,W.P.No.12149/2018,
W.P.No.12151/2018,W.P.No.12152/2018,W.P.No.
12170/2018,W.P.No.12219/2018,W.P.No.12260/2018,
W.P.No.12270/2018,W.P.No.12272/2018,W.P.No.
12276/2018,W.P.No.12284/2018,W.P.No.12290/2018,
W.P.No.12304/2018,W.P.No.12305/2018,W.P.No.
12309/2018,W.P.No.12311/2018,W.P.No.12319/2018,
W.P.No.12323/2018,W.P.No.12330/2018,W.P.No.
12351/2018,W.P.No.12381/2018,W.P.No.12407/2018,
W.P.No.12410/2018,W.P.No.12415/2018,W.P.No.
12424/2018,W.P.No.12431/2018,W.P.No.12432/2018,
W.P.No.12433/2018,W.P.No.12435/2018,W.P.No.
12442/2018,W.P.No.12443/2018,W.P.No.12445/2018,
W.P.No.12446/2018,W.P.No.12452/2018,W.P.No.
12457/2018,W.P.No.12458/2018,W.P.No.12470/2018,
W.P.No.12476/2018,W.P.No.12479/2018,W.P.No.
12503/2018,W.P.No.12509/2018,W.P.No.12516/2018,
W.P.No.12517/2018,W.P.No.12519/2018,W.P.No.
12550/2018,W.P.No.12559/2018,W.P.No.12568/2018,
W.P.No.12590/2018,W.P.No.12591/2018,W.P.No.
12592/2018,W.P.No.12605/2018,W.P.No.12609/2018,
W.P.No.12610/2018,W.P.No.12611/2018,W.P.No.
12616/2018,W.P.No.12622/2018,W.P.No.12623/2018,
W.P.No.12626/2018,W.P.No.12633/2018,W.P.No.
12636/2018,W.P.No.12655/2018,W.P.No.12674/2018,
W.P.No.12678/2018,W.P.No.12692/2018,W.P.No.
12725/2018,W.P.No.12752/2018,W.P.No.12776/2018,
W.P.No.12823/2018,W.P.No.12835/2018,W.P.No.
12837/2018,W.P.No.12853/2018,W.P.No.12868/2018,
W.P.No.12879/2018,W.P.No.12881/2018,W.P.No.
13050/2018,W.P.No.13389/2018,W.P.No.13551/2018,
W.P.No.13581/2018,W.P.No.13634/2018,W.P.No.
13727/2018,W.P.No.13826/2018,W.P.No.13843/2018,
W.P.No.13936/2018,W.P.No.13947/2018,W.P.No.
14014/2018 & W.P.No.14083/2018.

JABALPUR, Dated : 12.07.2018

     Shri Manoj Sharma, Shri Manish Verma, Shri
Siddharth Seth, Shri Priyankush Jain, Shri Vivek Ranjan
Pandey, Shri Jitesh Shrivastava, Shri Kabeer Paul, Shri
Gajendra Singh, Mrs. Indu Pandey, Shri Bhupendra Shukla,
             Shri J.K. Jain, Shri Siddharth Narula, Shri Jagdish Saket,
            Shri Vivek Agrawal, Shri B.N. Sharma and Dr. Anil Pare,
            learned counsel for the petitioners.

                  Ms. Nirmala Nayak, learned Government Advocate
            for the State.

                Shri Prashant Singh, learned senior counsel with Shri
            Anshul Tiwari for the respondents.

Shri Prashant Singh, learned Senior counsel assisted by Shri Anshul Tiwari, submits that at present matter is squarely covered by the judgment judgment passed by the co-ordinate Bench of this Court at Indore in W.P.No.12500/2018 and W.P.No.12314/2018.

Learned counsel for the petitioner prays for sometime to argue the matter to distinguish the present case.

Learned counsel for respondents submits that the main examination is to take place from 23.7.2018. In some cases, the interim orders have been passed to permit the petitioners to appear in the main examination.

Considering the date fixed for the main examination, the cases be listed at the top of the list on 16.7.2018, along with W.P.No.9659/2018.

PRAJAPATI                           (VIJAY KUMAR SHUKLA)
Date: 2018.07.12 22:38:40 -07'00'           JUDGE
 A.Praj.