Madhya Pradesh High Court
Kailash Bundela vs The State Of Madhya Pradesh on 24 February, 2023
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 4820 of 2023
(KAILASH BUNDELA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 24-02-2023
Earlier, call was given by the Madhya Pradesh State Bar Council to
abstain from work today. At 10:30 a.m., the said call has been recalled.
Petitioner in person.
Shri Piyush Dharmadhikari - Government Advocate for the
respondents-State.
The petitioner prays for hearing the matter as Union Public Service Commission (UPSC) is likely to take up the matter regarding conferral of award of Indian Administrative Service (IAS) to the officers of State Administrative Service (SAS) of Madhya Pradesh. He sought an early hearing of his case.
As prayed, list the case on 27.2.2023.
(ANAND PATHAK) JUDGE ps Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.02.24 17:05:33 +05'30'