Madhya Pradesh High Court
Chambal B.Ed. Mahavidhyalaya K.S.P. ... vs The State Of Madhya Pradesh Thr on 2 March, 2016
WP No. 1588/2016
Chambal B.ED. Mahavidyalaya Vs. State of M.P. & Ors.
1
02.03.2016
Shri Vivek Khedkar, learned counsel for the
petitioner.
Shri Praveen Newaskar, Government Advocate
for the respondents/State.
Learned counsel for the petitioner states that (in identical cases) in W.P. Nos.3368/2016, 3531/2016 and 3802/2016, the Principal Seat has granted interim order.
Keeping in view the concept of parity, issue notice to the respondents on payment of process fee within seven days.
In the meanwhile, operation of the impugned order dated 25.01.2016 shall remain stayed.
Learned Govt. Advocate appearing for the respondent/State prays for and is granted liberty to move an appropriate application for hearing of all the Writ Petitions at the Principal Seat.
C.c. as per rules.
(R. S. Jha) (M.K. Mudgal) pwn Judge Judge