Madhya Pradesh High Court
Ajay Joshi vs Panchayat And Rural Development ... on 5 April, 2019
1 WP-7232-2019
The High Court Of Madhya Pradesh
WP-7232-2019
(AJAY JOSHI Vs PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT)
1
Indore, Dated : 05-04-2019
Shri P.K.Saxena, learned Senior Counsel with Shri Mukesh Tare,
learned counsel for the petitioner.
Shri Mayank Purohit, learned Government Advocate for the
Respondents/State, on advance copy.
Heard on the question of admission.
Issue notice to the Respondents on payment of process fee within three days, returnable within four weeks.
Also heard on the question of grant of interim relief. Keeping in view the judgment passed by this Court in the case of Maya Choudhary v/s State of M.P. [2012 (2) MPLJ 90], till the next date of hearing, the operation of the impugned order dated 20.03.2019 (Annexure P/6) shall remain stayed.
Cc as per rules.
(VIVEK RUSIA) JUDGE AKS Digitally signed by Anil Kumar Sharma Date: 2019.04.05 17:12:45 +05'30'