Madhya Pradesh High Court
Rajya Nirman Vibhag Karamchari Sangh ... vs The State Of Madhya Pradesh Thr on 28 November, 2017
1
W.P. No. 2625/2017
Gwalior, 28.11.2017
Shri B.P. Singh, learned counsel for the petitioner.
Shri Raghvendra Dixit, learned counsel for the
respondents/State.
On 17/05/2017 relying on the decision in Prabhat Vs. Barktulla University, Bhopal [ILR (2011) MP, 1692 Para No. 2], learned counsel for the petitioner was called upon to address as to his locus to maintain present petition at the instance of daily wagers claiming regularization and equal pay for equal work.
When the matter is taken up today, learned counsel for the petitioner is not ready. Therefore, by way of indulgence, one opportunity is granted.
List next week.
(Sanjay Yadav) (S.K. Awasthi)
Judge Judge
shubh*
SHUBHANK Digitally signed by SHUBHANKAR MISHRA
DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=HIGH COURT OF M.P. BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, AR MISHRA 2.5.4.20=e1f45241b0d8e47d03567942a7e835e2631b7c3ff74 7e97afd6840fdaafb8d3a, cn=SHUBHANKAR MISHRA Date: 2017.11.30 12:10:51 +05'30'