Madhya Pradesh High Court
Mohammad Salim Khan vs School Education Department on 21 July, 2017
WP-2595-2017 (MOHAMMAD SALIM KHAN Vs SCHOOL ED UCA TION DEPARTMENT) 2 1 -07-20 1 7 Shri R.K.Shastri, learned counsel for the petitioner. Shri Rohit Mangal, learned GovtAdvocate for the respondent/State.
Six weeks' time is granted file counter. List after six weeks. (ROHIT ARYA) JUDGE