Madhya Pradesh High Court
Rohit Nageshwar vs The State Of Madhya Pradesh on 22 February, 2023
Author: Chief Justice
Bench: Ravi Malimath, Vishal Mishra
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 22 nd OF FEBRUARY, 2023
WRIT PETITION No. 4211 of 2023
BETWEEN:-
ROHIT NAGESHWAR, S/O SHRI UDELAL NAGESHWAR,
AGED ABOUT 30 YEARS, OCCUPATION: WAS WORKING
AS GUEST FACULTY LECTURER COMPUTER SCIENCE
ENGINEER GOVT. POLYTECHNIC COLLEGE, ANUPPUR
DISTT. ANUPPUR (MADHYA PRADESH)
.....PETITIONER
(BY SHRI P.K. SHUKLA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
THE SECRETARY DEPARTMENT OF TECHNICAL
EDUCATION AND SKILL DEVELOPMENT
DEPARTMENT VALLABH BHAWAN, BHOPAL
(MADHYA PRADESH)
2. THE COMMISSIONER, DIRECTORATE OF
TECHNICAL EDUCATION AND TRAINING
SATPUDA BHAWAN, BHOPAL (MADHYA
PRADESH)
3. THE JOINT DIRECTOR, DIRECTORATE OF
TECHNICAL EDUCATION AND TRAINING
SATPUDA BHAWAN, BHOPAL (MADHYA
PRADESH)
4. THE COLLECTOR, ANUPPUR DISTRICT ANUPPUR
(MADHYA PRADESH)
5. THE PRINCIPAL, GOVT. POLYTECHNIC COLLEGE,
A N U P P U R DISTRICT ANUPPUR (MADHYA
PRADESH)
2
.....RESPONDENTS
(BY SHRI B.D. SINGH - GOVERNMENT ADVOCATE)
This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
ORDER
Learned counsels for both the parties submit that the subject matter involved in this petition is covered by the order dated 26.04.2022 passed by this Court in Writ Petition No.6159 of 2022 (Pradeep Kumar Yadav and others Vs. State of M.P. and others) and other connected matters.
Hence, the writ petition is disposed off in terms of the aforesaid order dated 26.04.2022 passed by this Court in Writ Petition No.6159 of 2022.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
MSP
Digitally signed by MANVENDRA SINGH PARIHAR
Date: 2023.02.23 09:58:24 +05'30'