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Madhya Pradesh High Court

Shubham Jha vs State Of Madhya Pradesh on 26 April, 2019

                                             1                         WP-8117-2019
                 The High Court Of Madhya Pradesh
                            WP-8117-2019
                            (SHUBHAM JHA Vs STATE OF MADHYA PRADESH)

   1
   Jabalpur, Dated : 26-04-2019
              Shri Manoj Kumar Sharma, learned counsel with Shri Parag Tiwari,
  learned counsel for the petitioners.
              Shri Bhupesh Tiwari, learned Government Advocate for the
  respondent/State.

Heard on the question of admission.

Let notice be issued to the respondents on payment of PF within seven days by ordinary as well as RAD mode.

By way of interim measure, the respondents are directed to pay the salary to the petitioners as was being paid to them prior to issuance of order dated 01.03.2019.

Notice be made returnable within four weeks. Certified copy as per rules.

SANJAY DWIVEDI) JUDGE ac/-