Madhya Pradesh High Court
Neeraj Khare vs The State Of Madhya Pradesh on 3 January, 2022
Author: Anand Pathak
Bench: Anand Pathak
1 WP-16428-2021
The High Court Of Madhya Pradesh
WP No. 16428 of 2021
(NEERAJ KHARE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Gwalior, Dated : 03-01-2022
Shri Jeetendra Sharma and Shri Rishabh Agrawal, learned counsel for
the petitioner.
Shri Jeetesh Sharma, learned GA for the respondents/State.
It is the submission of learned counsel for the petitioner that petitioner who was compassionate appointee, has been terminated on the ground of non-attainment of necessary qualification, having degree of PGDCA and successfully appearing in CPCT. He referred order dated 14-06-2021 (Annexure P/3) in which Deputy Secretary, Government of Madhya Pradesh has considered his review application and given some breathing time till he appears in CPCT exam and qualifies it. Still he did not qualify CPCT exam.
Issue notice to the respondents on payment of process fee within seven days by RAD mode, returnable within four weeks.
(ANAND PATHAK) JUDGE Anil* ANIL Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA KUMAR PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d068b51dae27 e84c266b09d283f0799e67cdc7df50f, CHAURASIY pseudonym=F7E569EA2A8955818DF870B0C5076 4B46C526E80, serialNumber=EC534CBB3B245F050119F06F4A29 6DD83C765A1E2ACC6EC7D8BD8CBCC9C2446E, A cn=ANIL KUMAR CHAURASIYA Date: 2021.12.14 22:30:40 -08'00'