Madhya Pradesh High Court
Sheikh Yusuf vs Western Coalfields Limited on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-5252-2018
(SHEIKH YUSUF Vs WESTERN COALFIELDS LIMITED)
1
Jabalpur, Dated : 09-03-2018
Shri K.C. Ghildiyal, learned counsel for the petitioner.
Heard learned counsel for the petitioner on the question of admission.
Shri Anoop Nair, learned standing counsel for the respondents accepts notice on
behalf of the respondents and prays for a week's time to file the reply.
Time, as prayed, is granted. Till the next date of hearing, the operation of the impugned order dated sh 22/02/2018 shall remain stayed and the respondents will permit the petitioner to continue the work at his present place of posting.
e ad List the matter on 19th of March, 2018. C.C as per rules.
Pr a (MISS VANDANA KASREKAR) hy JUDGE ad M Digitally signed by NAVEEN NAGDEVE NAVEEN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=8412b9ec9b382fa2f82c7a5e97071 NAGDEVE 555fc5c5d0114d3a84b0dee2d50ecd839c5, 2.5.4.45=0321001386F7BA8FD376A7BBBF7 C4EDC794E8FF6BDE35A4E0479FD98C989A 771BDABBF, cn=NAVEEN NAGDEVE Date: 2018.03.11 23:54:29 -07'00' of navin rt ou C h ig H