Madhya Pradesh High Court
S.Muthu Kumar vs Union Of India on 11 February, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-1822-2020
The High Court Of Madhya Pradesh
WP-1822-2020
(S.MUTHU KUMAR AND OTHERS Vs UNION OF INDIA AND OTHERS)
3
Jabalpur, Dated : 11-02-2020
Shri Neeraj Singh Chouhan, learned counsel for the petitioners.
Shri Rahul Jain, learned counsel for the Union of India.
This petition has been filed challenging the gradation list of the SI-
Phar/Pharmacist, Grade-II (Non-Combatised) as well as the proposed list for
the DPC dated 05.11.2019 for the promotion of post of Inspector
Pharmacists (Combatised)/ Pharmacist Grade-I (Non-Combatised) for the
vacancy year, 2020.
An advance copy of the petition has already been supplied to the
counsel for the Union of India.
Issue notice to the respondents No.2 to 5 on payment of process fee
within seven days by registered A.D. as well as by ordinary mode, failing which this petition shall stand dismissed automatically without further reference to the Court.
Notice be made returnable within three weeks.
As an interim measure, it is directed that the proposed DPC for the promotion to the post of Inspector Pharmacists (Combatised)/Pharmacist Grade-I (Non-Combatised) for the year 2020 shall remain suspended till the next date of hearing.
Certified copy as per rules.
(NANDITA DUBEY) JUDGE Digitally signed by BHARTI GADGE Date: 2020.02.12 10:46:09 +05'30' b