Madhya Pradesh High Court
Deepak Tiwari vs The State Of Madhya Pradesh on 2 September, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-11144-2020 The High Court Of Madhya Pradesh WP-11144-2020 (DEEPAK TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS) 3 Jabalpur, Dated : 02-09-2020 Heard through Video Conferencing. Shri Yogesh Soni, Advocate for the petitioner. The policy on which the learned counsel for the petitioner has placed reliance is not applicable for the Constables transferred in the routine manner.
In the circumstance, the learned counsel for the petitioner seeks time to file appropriate policy by which the case of the petitioner would govern.
List after 10 days.
(SANJAY DWIVEDI) JUDGE Sudesh Signature Not Verified SAN Digitally signed by SUDESH KUMAR SHUKLA Date: 2020.09.04 11:02:23 IST