Arun Kumar Verma vs The State Of Madhya Pradesh
2023 Latest Caselaw 4254 MP

                              1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                          BEFORE
              HON'BLE SHRI JUSTICE ROHIT ARYA
                   ON THE 17 th OF MARCH, 2023
                 WRIT PETITION No. 19278 of 2022

BETWEEN:-
1.    ARUN KUMAR VERMA S/O SHRI PARIMAL
      VERMA, AGE 26 YEARS, OCCUPATION: SERVICE
      R/O H. NO. C-13 207 NEW APARTMENT 13
      BATTALION SAF KAMPU GWALIOR (MADHYA
      PRADESH)

2.    ANIL DHAKAD S/O SHRI HARICHARAN DHAKAD,
      AGE   30 YEARS,   OCCUPATION SERVICE R/O
      VILLAGE KOOND POST KHIRKHIRI TEHSIL
      KARAHAL, DISTRICT- SHEOPUR (MADHYA
      PRADESH)

3.    SHIVAM SONI S/O SHRI BIHARILAL SONI, AGE 30
      YEARS, OCCUPATION AGRICULTURIST, R/O
      SHEETALAGANJ, INDARGARH, DATIA (MADHYA
      PRADESH)

                                                     .....PETITIONERS
(BY SHRI ABHISHEK SHARMA - ADVOCATE)

AND
1.    STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY HOME DEPARTMENT
      VALLABH BHAWAN BHOPAL,      (MADHYA
      PRADESH)

2.    DIRECTOR GENERAL OF POLICE,           POLICE
      H E A D Q U A R T E R S JAHAGIRAAD,   BHOPAL
      (MADHYA PRADESH)

3.    ADDITIONAL DIRECTOR GENERAL OF POLICE,
      POLICE       HEADQUARTERS JAHAGIRABAD,
      BHOPAL (MADHYA PRADESH)

4.    PROFESSIONAL   EXAMINATION     BOARD
      THROUGH SECRETARY, CHAYAN BHWAN MAIN
      ROAD-1 CHHINAR PART (EAST) BHOPAL
                                     2
        (MADHYA PRADESH)

                                                               .....RESPONDENTS
(SHRI SUSHANT TIWARI - GOVERNMENT ADVOCATE FOR
RESPONDENTS - STATE AND SHRI NAROTTAM SHARMA - ADVOCATE
FOR RESPONDENT NO.4 )

        This petition coming on for admission this day, th e court passed the
following:
                                      ORDER

There is consensus between the parties that the subject matter of writ petition is covered by the judgment of the Hon'ble Supreme Court rendered in Civil Appeal No.7663/2021 dated 24/02/2022.

In view of the aforesaid legal position as agreed to, petitioners may file

representations within fifteen days from today seeking attention of the competent authority for providing them preferential posting as indicated by them in their applications form regard being had to the marks obtained by them in the selection test belonging in 'OBC category'.

Let representations be decided by respondents No.2 & 3 within ten days from the date of submission of representations.

With the aforesaid directions, the writ petition stands disposed of.

(ROHIT ARYA) JUDGE vc

VARSHA CHATURVEDI 2023.03.21 12:10:08 +05'30'