Madhya Pradesh High Court
The State Of Madhya Pradesh vs Kanchhedi Lal Dubey on 17 June, 2019
1 WA-761-2019
The High Court Of Madhya Pradesh
WA-00761-2019
((KANCHHEDI LAL DUBEY)))))))))))) Vs KANCHHEDI LAL DUBEY)))))))))))))W.A. NOS .1250/2012, 215/2019,
280/2019, 318/2019, 390/2019, 414/2019, 416/2019, 456/2019, 484/2019, 506/2019, 507/2019, 519/2019, 761/2019 and
762/2019
1
Jabalpur, Dated : 17-06-2019
Shri Himanshu Mishra, learned Government Advocate for the
appellant/State.
Shri M.S. Bhatti, learned counsel for the respondents.
The learned Government Advocate for the appellant/State prays for and is granted four weeks' time to seek instructions in respect of the fact that the State has taken a policy decision in the matter or not and whether similarly placed employees are being paid difference of salary as on date.
As prayed, list after four weeks.
(RAVI SHANKAR JHA) (VISHAL DHAGAT)
ACTING CHIEF JUSTICE JUDGE
sp/-
Digitally signed by SUNIL KUMAR
PATEL
Date: 21/06/2019 16:50:27