Madhya Pradesh High Court
Smt. Nahid Jahan vs The State Of Madhya Pradesh on 20 September, 2017
WP-14176-2017
(SMT. NAHID JAHAN Vs THE STATE OF MADHYA PRADESH)
20-09-2017
Shri A.D. Mishra, learned counsel for the petitioner.
Shri Rohit Jain, learned Govt. Advocate for the
respondents/State.
Learned counsel for the petitioner, by taking this Court to the entire order dated 26.08.2017, submits that the petitioner is placed under suspension in a mechanical manner without application of mind. He submits that there is no justification in placing the petitioner under suspension for a small technical mistake. Learned Govt. Advocate is directed to seek instructions in this aspect.
List on Monday (25.09/2017).
(SUJOY PAUL) JUDGE Biswal