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Madhya Pradesh High Court

Rajesh Kumar Garg vs The State Of M.P. And Ors. on 4 September, 2023

Author: Sujoy Paul

Bench: Sujoy Paul

                                                             1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                          HON'BLE SHRI JUSTICE SUJOY PAUL
                                             ON THE 4 th OF SEPTEMBER, 2023
                                          WRIT PET. (SERVICE) No. 2133 of 2004

                          BETWEEN:-
                          RAJESH KUMAR GARG S/O SHRI VISHNU DATT GARG,
                          AGED ABOUT 43 YEARS, WORKING AS ASSISTANT
                          GRADE - III, DISTRICT AYURVEDA OFFICER, SAGAR
                          (MADHYA PRADESH)

                                                                                           .....PETITIONER
                          (BY SHRI JAI SHUKLA - ADVOCATE)

                          AND
                          1. STATE OF M.P. THROUGH PRINCIPAL SECRETARY,
                          MEDICAL EDUCATION DEPARTMENT, MINISTRY,
                          VALLABH BHAWAN, BHOPAL (M.P.)

                          2. THE DIRECTOR, INDIAN SYSTEM OF MEDICINE AND
                          HOMEOPATHY, UPPER BASEMENT B-WINGH, SATPUDA
                          BHAWAN, BHOPAL (M.P.)

                          3. DEPARTMENTAL PROMOTION COMMITTEE, SAGAR
                          DIVISION THROUGH ITS CHAIRMAN, PRINCIPAL
                          GOVERNMENT AYURVEDA COLLEGE, JABALPUR (M.P.)

                          4. SHRI D.D. AHIRWAR, ASSISTANT                GRADE-III,
                          (PROMOTED        AS     ASSISTANT               GRADE-II)
                          SUPERINTENDENT-CUM-DISTRICT                    AYURVEDA
                          OFFICER OFFICE, SAGAR (M.P.)

                                                                                        .....RESPONDENTS
                          (BY SHRI RITWIK PARASHAR - GOVERNMENT ADVOCATE)

                                T h is petition coming on for orders this day, t h e cou rt passed the
                          following:
                                                              ORDER

Shri Jai Shukla, learned counsel for the petitioner pleads no instruction. Petition is dismissed for want of prosecution.

(SUJOY PAUL) JUDGE rj Signature Not Verified Signed by: RAJESH KUMAR JYOTISHI Signing time: 9/5/2023 10:25:53 AM