Madhya Pradesh High Court
Municipal Corporation Jabalpur vs Smt Sarita Vishwakarma on 23 September, 2019
1 WA-1522-2019
The High Court Of Madhya Pradesh
WA-1522-2019
(MUNICIPAL CORPORATION JABALPUR Vs SMT SARITA VISHWAKARMA)
1
Jabalpur, Dated : 23-09-2019
Shri Anshuman Singh, learned counsel for the appellant.
Heard on the question of admission and I.A.No.11330/2019.
Issue notice to the respondent on admission as well as on
I.A.No.11330/2019 on payment of P.F within seven days.
In view of the Full Bench decision of this Court in the case of Mamta Shukla Vs. The State of M.P and others, 2011 (3) MPLJ 210 and in the absence of any documents indicating that the petitioner was ever engaged as a Work Charged Contingency Paid employee in accordance with the provisions of the Work Charged Contingency Paid Employee Recruitment and Condition Service Rules, 1977, the operation of the impugned order passed by the respondents dated 01.08.2019 passed in W.P.No.8498/2018 shall remain stayed till the next date of hearing.
C.C as per rules.
(RAVI SHANKAR JHA) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
anu
Digitally signed by ANUPRIYA
SHARMA
Date: 30/09/2019 14:51:48