Madhya Pradesh High Court
Krishna Pandey 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. 12805 of 2022
BETWEEN:-
KRISHNA PANDEY S/O SHRI JAY
PRAKASH PANDEY, AGED ABOUT 25
YEARS, OCCUPATION: UNEMPLOYED
R/O JERONE KHALSA NIWADI,
DISTRICT- NIWADI (MADHYA
PRADESH)
.....PETITIONER
(BY SHRI BASANT PANDEY - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH
THROUGH SECRETARY HOME
DEPARTMENT VALLABH BHAWAN
BHOPAL (M.P.) (MADHYA PRADESH)
2. THE DIRECTOR GENERAL OF POLICE
HEADQUARTER, DISTRICT- BHOPAL
(MADHYA PRADESH)
3. THE PROFESSIONAL EXAMINATION
BOARD THROUGH CHAIRMAN, CHAYAN
BHAWAN, MAIN ROAD NO. 01, CHINAR
PARK (EAST) BHOPAL, DISTRICT- BHOPAL
(MADHYA PRADESH)
- 2 -
....RESPONDENTS
(BY SHRI NAVIN DUBEY, GOVERNMENT ADVOCATE FOR 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 11:43:23 +05'30'