Madhya Pradesh High Court
Sukhdeo Bhawbhanji Chopade vs The State Of Madhya Pradesh on 21 August, 2018
1 WP-12596-2017
The High Court Of Madhya Pradesh
WP-12596-2017
(SUKHDEO BHAWBHANJI CHOPADE Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 21-08-2018
Shri Dinesh K. Upadhyay, learned counsel for the petitioner.
Shri Vishal Dhagat, learned Govt. Advocate for the respondents
State.
Shri Swapnil Ganguly, learned counsel for respondent No.3. Counsel for the petitioner prays for some time to address on the issue that whether in a case of appointment contrary to the recruitment rules which has been later rectified, the Court can issue direction for grant of regular salary from the date of initial appointment ?
List on 20th September, 2018.
(VIJAY KUMAR SHUKLA) JUDGE mrs. mishra Digitally signed by DEEPA MISHRA Date: 2018.08.24 02:07:34 -07'00'