Madhya Pradesh High Court
Smt. Ram Swarupi Yadav vs The State Of Madhya Pradesh on 27 January, 2022
Author: Rohit Arya
Bench: Rohit Arya
1
The High Court Of Madhya Pradesh
WP No. 612 of 2022
(SMT. RAM SWARUPI YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Gwalior, Dated : 27-01-2022
Heard through Video Conferencing.
Shri Anil Sharma, learned counsel for the petitioner.
Shri Jitesh Sharma, learned Panel Lawyer for the respondents/State.
Issue notice to the respondents on payment of process by both the modes within three working days, failing which this petition shall stand dismissed without further reference to the Court. Notices be made returnable within four weeks.
Until further orders, effect and operation of the impugned orders dt.14.12.2021 (Annexure P/1) and dt.22.12.2021 (Annexure P/2) shall remain stayed.
List this case immediately after four weeks for consideration of interim prayer for provisional pension.
Certified/E-copy as per rules.
(ROHIT ARYA) JUDGE SP SANJEEV KUMAR PHANSE 2022.01.28 11:57:56 +05'30'