Madhya Pradesh High Court
Vinay Kumar Khatri vs The State Of Madhya Pradesh Thr on 16 November, 2018
1 MCRC-37053-2018
The High Court Of Madhya Pradesh
MCRC-37053-2018
(VINAY KUMAR KHATRI Vs THE STATE OF MADHYA PRADESH THR)
2
Gwalior, Dated : 16-11-2018
Shri Jitendra Singh Kushwah, learned counsel for the applicant.
Shri Vivek Mishra, learned Public Prosecutor for the respondent/State
prays for time to verify the communication dt.13.08.2018, which has been filed by the learned counsel for the petitioner alongwith document No.9157/2018 dt.19.9.2018, in which Programme Officer, MGNREGA Janpad Panchayat Ashok Nagar has given a certificate that the Sub Engineer is not responsible for attendance of the labourers and has to only verify the work completed at the site.
Learned Public Prosecutor is granted seven days time to verify the authenticity of the aforesaid communication and also whether the Programme Officer can issue such communication in favour of SDO (P), Ashok Nagar and what action has been taken by the SDO (P) Ashok Nagar after receiving such letter.
List after seven days.
(VIVEK AGARWAL) JUDGE SP SANJEEV KUMAR PHANSE 2018.11.16 17:56:53 +05'30'