Madhya Pradesh High Court
Sanjay Kumar Maravi vs M.P. Public Service Commission on 6 July, 2018
1 WP-12608-2018
The High Court Of Madhya Pradesh
WP-12608-2018
(SANJAY KUMAR MARAVI Vs M.P. PUBLIC SERVICE COMMISSION)
Indore, Dated : 06-07-2018
Shri Sanjay Kumar Pandey, learned counsel for the petitioners.
Shri V.P. Khare, learned counsel for the respondent/M.P.P.S.C.
By this writ petition under Article 226 of the Constitution of India petitioners have assailed deletion of questions for the examination of State Civil Services Examination 2018, conducted by the M.P.P.S.C. During the course of hearing, it is transpired that similar controversy addressed before this Court has been decided on 26.06.2018 in Writ Petition No.12500/2018 [Namita Rathore vs. General Administration Department] dismissing the writ petition in the light of the judgment passed by the Supreme Court in the case of Civil Appeal No.5838/2018 [U.P.P.S.C. Though its Chairman & Anr. Vs. Rahul Singh & Anr.] decided on 14.06.2018, therefore, nothing survive in this petition to address upon.
The present petition is disposed of in terms of the directions contained in the aforesaid petition (supra) and the same shall apply mutatis mutandis to the present case with full force.
(ROHIT ARYA) JUDGE jyoti Jyoti Chourasia 2018.07.07 12:34:54 +05'30'