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Madhya Pradesh High Court

Chief Engineer vs Keshav Rao Majumdar on 28 October, 2015

                W.P. Nos. 2315/2015 (S), 2544/2015, 13958/2015,
                13959/2015, 13961/2015, 13963/2015, 13965/2015,
               13969/2015, 13973/2015, 13976/2015, 13977/2015,
              13978/2015, 13981/2015, 13982/2015, 13983/2015, RP
                No. 554/2015, W.P. Nos.13995/2015, 13997/2015,
                13998/2015, 14001/2015, 14003/2015, 14005/2015,
               14006/2015, 14007/2015, 14009/2015, 14011/2015,
               14012/2015, 14014/2015, 14019/2015, 14021/2015,
                14024/2015, 14025/2015, 14028/2015, 14029/2015,
                14032/2015, 14035/2015, 14036/2015, 14554/2015,
                17404/2015, 17405/2015 and W.P. No.17407/2015
28.10.2015

                  Shri Arvind Kumar Shrivastava, Advocate for the
             petitioner in W.P. No.2315/2015 (S).
                  Shri Akash Choudhury, Advocate for the petitioner in
             W.P. No.2544/2015.
                  Shri Ravi Jain, Advocate for the petitioners in W.P.
             No.13958/2015, 13951/2015, 13961/2015, 13963/2015,
             13965/2015,    13969/2015,    13973/2015,   13976/2015,
             13977/2015,    13978/2015,    13981/2015,   13982/2015,
             13983/2015, RP No.554/2015, 13997/2015, 13998/2015,
             14001/2015,    14003/2015,    14005/2015,   14006/2015,
             14007/2015,    14009/2015, 14011/2015,      14012/2015,
             14014/2015, 14019/2015, 14021/2015,         14024/2015,
             14028/2015, 14029/2015, 14032/2015, 14035/2015 and
             14036/2015.
                  Shri Prashant Sharma, Advocate for the petitioner in
       W.P. No.14554/2015 and for respondent No.1 in W.P.

Nos.13965/2015, 13973/2015, 13976/2015, 14001/2015.

Shri A.A. Barnad, Government Advocate for the respondent-State.

Shri Sanjay Agarwal, Advocate for the respondent No.4 in W.P. No.2315/2015 and respondent No.8 in W.P. No.2544/2015.

Arguments concluded.

Reserved for orders.

Parties are permitted to file written submissions before 04.11.2015, as prayed.



           (A. M. Khanwilkar)              (Sanjay Yadav)
              Chief Justice                    Judge
AM.