Madhya Pradesh High Court
Nikhelesh Samundre vs The Union Of India on 28 February, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 4457 of 2023
(NIKHELESH SAMUNDRE Vs THE UNION OF INDIA AND OTHERS)
Dated : 28-02-2023
Shri Moharram Ali - Advocate for petitioner.
Heard on the question of admission and interim relief.
Let notice be issued to the respondents on payment of process fee within
a period of seven days by registered mode, returnable within six weeks Till next date of hearing, status quo in respect of services of petitioner shall be maintained and till new selection process completes and appointments made thereof, the services of the petitioner will not be terminated.
It is made clear that selection process may go on. List this case along with W.P No. 4469 of 2023.
(SANJAY DWIVEDI) JUDGE tarun Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 3/1/2023 10:27:30 AM