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Madhya Pradesh High Court

Manrega Gram Rojgar Sahayak Mahasangh vs The State Of Madhya Pradesh on 4 May, 2022

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                         1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                     BEFORE
                                              HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                                 ON THE 4th OF MAY, 2022

                                                          WRIT PETITION No. 8882 of 2022

                                              Between:-
                                              MANREGA        GRAM     ROJGAR    SAHAYAK
                                              MAHASANGH THROUGH ITS PRESIDENT SHRI
                                              REETESH TIWARI S/O SHRI HARISHANKAR
                                              TIWARI AGED ABOUT 42 YEARS, OCCUPATION
                                              GRAM       ROJGAR     SAHAYAK   (ASSISTANT
                                              SECRETARY)     POSTED    GRAM  PANCHAYAT
                                              DHAKARWAH JANPAD PANCHAYAT - SIHORA,
                                              DISTT. - JABALPUR (MADHYA PRADESH)

                                                                                                      .....PETITIONER
                                              (BY SHRI V.D.S. CHAUHAN, LEARNED COUNSEL FOR THE
                                              PETITIONER)

                                              AND

                                   1.         THE STATE OF MADHYA PRADESH THROUGH THE
                                              PRINCIPAL SECRETARY, PANCHAYAT AND RURAL
                                              DEVELOPMENT DEPARTMENT VALLABH BHOPAL
                                              (MADHYA PRADESH)

                                   2.         COMMISSIONER   (MANREGA) M.P. STATE
                                              EMPLOYMENT GUARANTEE COUNCIL BHOPAL
                                              (MADHYA PRADESH)

                                   3.         DIRECTOR (PANCHAYAT RAJ) PANCHAYAT RAJ
                                              DIRECTORATE GOVT. OF M.P. BHOPAL (MADHYA
                                              PRADESH)

                                                                                                   .....RESPONDENTS
                                              (BY SHRI MANAS MANI VERMA, LEARNED GOVERNMENT
                                              ADVOCATE FOR THE RESPONDENTS/STATE)

                                          T h is petition coming on for admission this day, the court passed the
                                   following:
                                                                          ORDER

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition with liberty to approach this Court again through the individuals of the petitioner - Sangh, if occasion so arises.

Accordingly, writ petition stands dismissed as withdrawn with the aforesaid liberty.

(S. A. DHARMADHIKARI) 2 JUDGE ashish Signature Not Verified SAN Digitally signed by ASHISH KUMAR LILHARE Date: 2022.05.05 18:07:01 IST