Madhya Pradesh High Court
Kamal Singh Senkar vs The State Of Madhya Pradesh on 12 September, 2017
WP-12503-2017
(KAMAL SINGH SENKAR Vs THE STATE OF MADHYA PRADESH)
12-09-2017
Shri R.S. Raizada, learned counsel for the petitioner.
Issue notice to the respondents on payment of P.F. within
three days. Notice be made returnable within four weeks.
Learned counsel for the petitioner submits that the charge- sheet for common proceedings has been issued contrary to Rule 18 of the M.P. Civil Services (Classification, Control & Appeal) Rule, 1966.
Considering the above submission, in the meanwhile further proceedings with regard to charge-sheet issued to the petitioner as contained in Annexure P-2 dated 9.8.2017 shall remain stayed till next date of hearing.
C.C. as per rules.
(SUSHRUT ARVIND DHARMADHIKARI) JUDGE rv