Madhya Pradesh High Court
Roshan Janha Khan vs The State Of Madhya Pradesh on 2 February, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 WP-28761-2021
The High Court Of Madhya Pradesh
WP No. 28761 of 2021
(ROSHAN JANHA KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 02-02-2022
Heard through Video Conferencing.
Shri M.P. Tripathi, learned counsel for the petitioner.
Shri Aman Patel, learned Panel Lawyer for the respondents/State.
Heard on the question of admission as well as interim relief. Issue notice to the respondents by RAD mode on payment of process fee within a period 7 days.
Notices be made returnable within four weeks. Learned counsel for the petitioners submits that in identical matters this Court has granted interim relief to the petitioners and, therefore, the petitioners in the present petition are also claiming parity on this ground.
Learned counsel for the respondent/State submitted that he has no objection if direction is issued to continue the petitioners in case they are already working as guest faculty.
Maintaining parity, it is directed that the petitioners shall be allowed to continue as guest faculties in Govt.I.T.I. till regular appointments are made by the Government.
List this case along with W.P.No.23396/2021 and W.P.No.11063/2019 for analogous hearing.
Certified copy as per rules.
(S. A. DHARMADHIKARI) JUDGE vinay* Signature Not Verified SAN Digitally signed by VINAY KUMAR BURMAN Date: 2022.02.03 11:05:10 IST