Madhya Pradesh High Court
State Of M.P. vs Saiyyad Sharif Mohammad on 14 October, 2015
1 W.A.No.101/2011
14/10/2015
Shri Vishal Mishra, Advocate for the appellants/State.
Shri S.P.Jain, Advocate for the respondent No. 1.
After hearing the learned counsel for rival parties for a while, this Court is of the considered view that appellants/State should file an affidavit specifically declaring that as to whether the petitioners in the writ petition prior to passing of the order dated 7/8/1996 (Annexure P/3) by the department of Commercial Tax were on deputation to Excise Department or not.
The affidavit should also disclose as to whether petitioners were declared as surplus or not and if so, by which order and when.
Let the affidavit be sworn of by an Officer of the rank of Secretary of the Department of Commercial Tax.
List immediately after Deepawali Vacations. Let a typed copy of this order be provided to State counsel for official use and onwards transmission.
(Sheel Nagu) (Rohit Arya)
Judge Judge
jps/-