Madhya Pradesh High Court
Suraj Parwani vs Govt. Holkar Science College on 9 September, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-15891-2021 The High Court Of Madhya Pradesh WP-15891-2021 (SURAJ PARWANI Vs GOVT. HOLKAR SCIENCE COLLEGE AND OTHERS) 4 Indore, Dated : 09-09-2021 Shri Vaibhav Jain, learned counsel for the Petitioner. Shri S.R.Saxena, learned counsel for State submits that he has received instructions that no post of Physics subject is vacant, therefore the present petitioner has been fallen out and removed from the post of guest faculty.
Let the Principal of the College file an affidavit.
List on 21.09.2021.
(VIVEK RUSIA)
JUDGE
MK
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Date: 2021.09.09
17:53:10 IST