Madhya Pradesh High Court
Ramsakha Gautam vs Union Of India on 24 April, 2024
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 20145 of 2022 (RAMSAKHA GAUTAM AND OTHERS Vs UNION OF INDIA AND OTHERS) Dated : 24-04-2024 Shri Balaji Akhillawar - Advocate for Petitioner.
Shri Piyush Bhatnagar - Panel Lawyer for State.
Shri Balaji Akhillawar when informed that this Court in Writ Petition No.10444/2020 (Tribal Welfare Teachers Associations & Another versus State of Madhya Pradesh & Others) decided on 1.3.2024 has distinguished the order of this High Court at Indore Bench in Writ Petition No.2634/2020 (Santosh & Others versus State of Madhya Pradesh & Others) decided on 3.10.2023 on which learned counsel for the petitioner has placed lot of reliance, prays for time to file certain documents.
Two weeks' time as prayed is allowed to him to do the needful. List after two weeks.
(VIVEK AGARWAL) JUDGE amit Signature Not Verified Signed by: AMIT JAIN Signing time: 25-04- 2024 17:19:33