Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 10.03.2017 of the High Court of Madhya Pradesh at Jabalpur in Writ Petition No. 3067 of 2015 whereby the High Court dismissed the petition filed by the appellant herein.
(3.) The appeal involves a short point as is clear from the facts stated hereinbelow.;