Madhya Pradesh High Court
Dr. R.C. Gupta vs Department Of Technical Education ... on 29 August, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
Writ Petition No.19082/2022
Indore, Dated 29.08.2022
Shri L.C. Patne, learned counsel for the petitioner.
Shri Bhuvan Deshmukh, learned Government Advocate for
the respondent / State of Madhya Pradesh, on advance notice.
Heard on the question of admission and grant of interim relief.
Let notice be issued to the respondents on payment of Process Fee (PF) within a period of one week, returnable within a further period of four weeks.
In the meantime, by way of interim measure, it is directed that if any appointment is made pursuant to the impugned advertisement dated 26.07.2022 (Annexure P/11), the same shall be subject to the final disposal of this petition.
C. c. as per rules.
(Subodh Abhyankar) Judge rcp Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 29-08-2022 18:18:31