Madhya Pradesh High Court
Mukesh Khampariya vs The State Of Madhya Pradesh on 5 October, 2018
1 WP-23629-2018
The High Court Of Madhya Pradesh
WP-23629-2018
(MUKESH KHAMPARIYA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 05-10-2018
Shri Shashank Shekhar Dugwekar, learned counsel for the petitioner.
Heard learned counsel for the petitioner on the question of admission
as well as on grant of interim relief.
Issue notice to the respondents on payment of PF within a period of
seven days.
Notices be made returnable within a period of four weeks. Learned counsel for the petitioner submits that in identical writ petition this Court has granted an interim order in favour of the petitioner.
In order to maintain parity, the operation of the impugned order 4.08.2018 (Annexure P-1) so far as it relates to the petitioner shall remain stayed till next date of hearing. In case the petitioner has been relieved, he may be permitted to work on his original place.
List this petition along with W.P. No.21372/2018. Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE Tabish Digitally signed by MOHAMMAD TABISH KHAN Date: 06/10/2018 14:40:37