Madhya Pradesh High Court
Smt. Rajeshwari Painkara vs The State Of Madhya Pradesh on 1 September, 2017
WP-5723-2017
(SMT. RAJESHWARI PAINKARA Vs THE STATE OF MADHYA PRADESH)
01-09-2017
Shri Abhishek Parashar, learned counsel for the petitioner.
In view of specific objection taken by Shri Vivek Jain, learned
Govt. Advocate, that since petitioner is not an employee of undivided
M.P. and she was not appointed prior to 31st October, 2000, therefore,
she cannot claim allocation to the State of Chhatisgarh seeking parity
in the light of the persons in relation to whom order was passed in
Writ Petition No.1323/2013 by the High Court of Madhya Pradesh,
Principal Seat at Jabalpur on 24.07.2013 were appointed after
31.10.2000.
Issue notice to the respondents on payment of process fee by
registered AD post returnable in four weeks.
(VIVEK AGARWAL) JUDGE mani