Madhya Pradesh High Court
J. Sameer Lakra vs Dr. Jagdish Chandra Jatiya on 19 August, 2019
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 CONC-2033-2019
The High Court Of Madhya Pradesh
CONC-2033-2019
(J. SAMEER LAKRA Vs DR. JAGDISH CHANDRA JATIYA)
1
Jabalpur, Dated : 19-08-2019
Shri Brijesh Choubey, learned counsel for the petitioner.
Counsel for the petitioner submits that this contempt petition has been
filed against the order passed on 23.7.2019, in W.P. No.14300/2019. By the
said order transfer order dated 17.7.2019 was stayed till the next date of
hearing and there was a direction that petitioner will be permitted to continued
at the present place of posting. In spite of the order dated 23.7.2019,
petitioner is not allowed by the respondent No. 3 to continue as Chief
Executive Officer Jila Panchayat, Mandla.
Let notices be issued to respondent on payment of process fee within a period of three days.
Petitioner also prays for issuance of Hamdust notice. Prayer is allowed.
If petitioner pays process fee, let Humdust notices be issued to respondent. If petitioner files an affidavit before Registry regarding service of Humdast notice to respondent, then matter be listed on 26.8.2019.
(VISHAL DHAGAT) JUDGE akanksham Digitally signed by AKANKSHA MAURYA Date: 27/08/2019 16:39:50