Madhya Pradesh High Court
Mamta Pateriya vs Union Of India on 7 June, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-11540-2018
(MAMTA PATERIYA Vs UNION OF INDIA)
1
Jabalpur, Dated : 07-06-2018
Shri Pranay Verma, learned counsel for the petitioner.
Shri J.K. Jain alongwith Shri Rajul Jain, learned counsel for
respondent no.1/Union of India.
Shri Naveen Dubey, learned Govt. Advocate for the sh respondents/State.
e Learned counsel for the petitioner submits that earlier also he ad had filed a W.P. No. 9725/2017 (Mamta Pateriya Vs. State of M.P. & Pr Ors.) wherein an order of status-quo was passed regarding her continuance as Warden of the Hostel. It is further submitted by him a hy that by the impugned order a direction has been issue for fresh appointment process to fill up the post of Warden.
ad Learned Government Advocate for the State relied upon the M order dated 28.08.2017 passed in W.P. No. 11283/2017.
Learned counsel for the petitioner submits that the said order is of not applicable in the present case.
rt List the matter on 11.06.2018 alongwith W.P. No. 9725/2017. ou (VIJAY KUMAR SHUKLA) C V. JUDGE h ig H Amitabh Digitally signed by AMITABH RANJAN Date: 2018.06.08 02:24:55 -07'00'