Madhya Pradesh High Court
Ritu Raj Dwivedi vs The State Of Madhya Pradesh on 1 June, 2023
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 12243 of 2023
(RITU RAJ DWIVEDI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 01-06-2023
Shri Anshul Tiwari- counsel for the petitioner.
Shri Mani Manas Verma- Government Advocate for the State.
Considered interlocutory application praying for hearing of the matter
during summer vacation.
For the reasons stated in the application, the same is allowed.
The matter is taken up of hearing on the question of admission and
interim relief.
Learned counsel for the petitioner submitted that in identical
circumstances the Coordinate Bench of this Court vide order dated 25.5.2023
in W.P.No.12105/2023 had granted interim relief allowing the petitioners therein
to provisionally fill form subject to final outcome of the petition. Today, similar
nature of order has been passed by Division Bench of this Court in
W.P.No.12224/2023 by taking into consideration the contention of petitioners
that in terms of GAD circular dated 18.9.2022 due to Covid-19 three years
relaxation has been given upto December, 2023 in the maximum age limit. It is
stated that petitioners have just crossed the maximum age limit of 45 years by 2-
3 months and, therefore, they are entitled for relaxation in terms of aforesaid
circular.
In view of aforesaid, let notice be issued to the respondents on payment
of process fee within 07 working days. Notices be made returnable within three weeks.
As an interim measure, it is directed that petitioner be provisionally Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 01-06-2023 19:33:12 2 allowed to fill form subject to final outcome of this petition.
C.C. today.
(AVANINDRA KUMAR SINGH) V. JUDGE RM Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 01-06-2023 19:33:12