Madhya Pradesh High Court
Vaibhav Shrivastava vs The State Of Madhya Pradesh on 5 July, 2018
1
HIGH COURT OF MADHYA PRADESH: JABALPUR
WP No. 9659/2018, WP No. 9966/2018, WP No.10750/2018,
WP No.12170/2018, WP No.12219/2018, WP No.12270/2018,
WP No.12272/2018, WP No.12276/2018, WP No.12284/2018,
WP No.12290/2018, WP No.12304/2018, WP No.12305/2018,
WP No.12309/2018, WP No.12311/2018, WP No.12319/2018,
WP No.12323/2018, WP No.12330/2018, WP No.12351/2018,
WP No.12381/2018, WP No.12407/2018, WP No.12415/2018,
WP No.12424/2018, WP No.12431/2018, WP No.12433/2018,
WP No.12442/2018, WP No.12445/2018, WP No.12446/2018,
WP No.12452/2018, WP No.12457/2018, WP No.12458/2018,
WP No.12470/2018, WP No.12479/2018, WP No.12502/2018,
WP No.12550/2018, WP No.12568/2018, WP No.12590/2018,
WP No.12605/2018, WP No.12609/2018, WP No.12776/2018,
WP No.12835/2018, WP No.12837/2018, WP No.13050/2018,
WP No.13389/2018, WP No.13826/2018, WP No.13843/2018 &
WP No.14014/2018,
JABALPUR, Dated : 05.07.2018
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.
It is submitted by some of the learned counsel for the petitioners that reply to their petitions has not been filed by the 2 respondents. Learned counsel for the respondent submits that he is going to adopt the return filed in the lead petition. Be that as it may, he is directed to supply a copy of the reply to the counsel for the petitioners within two days.
It is pointed out by the learned counsel for the respondent/MPPSC that Coordinate Benches of this Court in similar cases have passed the final order and dismissed the Bunch of Petitions.
It is informed by the learned counsel for the petitioners that similar matters are listed before the different Benches and some matters are tentatively listed for 13.7.2018. It is prayed that all the matters be clubbed together and listed after two weeks.
Learned counsel for the respondent/MPPSC has seriously objected to this.
Considering the aforesaid, Registry is directed to club all the matters relating to the MP Forest and Civil Services Examination, 2017 conducted by the MPPSC and list them together on 12.7.2018 for analogous hearing.
It is made clear that no further adjournment shall be granted in these cases.
(NANDITA DUBEY) JUDGE rss RAVI SHANKAR SHRIVASTAVA 2018.07.05 16:36:34 +05'30'