Madhya Pradesh High Court
Reetesh Koshta vs The State Of Madhya Pradesh on 29 February, 2020
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 RP-1839-2019
The High Court Of Madhya Pradesh
RP-1839-2019
(REETESH KOSHTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
3
Jabalpur, Dated : 29-02-2020
Shri Aditya Sanghi, leaned counsel for the petitioner.
Shri Sheetal Tiwari, learned Government Advocate for the
respondents/State.
To ascertain regarding the certificate of Hindi Typing Test and the Computer Proficiency Certification Test (CPCT), let the matter be placed for hearing alongwith original record of W.P. No. 14874/2018 on 20.03.2020.
(VIJAY KUMAR SHUKLA) JUDGE Amitabh Digitally signed by AMITABH RANJAN Date: 03/03/2020 10:14:51