Madhya Pradesh High Court
Smt. Chinta Bai vs Panchayat And Rural Developement ... on 3 December, 2019
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 WP-26010-2019
The High Court Of Madhya Pradesh
WP-26010-2019
(SMT. CHINTA BAI Vs PANCHAYAT AND RURAL DEVELOPEMENT DEPARTMENT)
1
Indore, Dated : 03-12-2019
Shri P.R. Bhatnagar, learned counsel for the petitioner.
Heard learned counsel for the petitioner on the question of admission
as well as on interim relief.
Issue notice to the respondents on payment of PF within 7 days,
returnable within 4 weeks.
Learned counsel for the petitioner submits that in identical writ petition No.14814/2019 interim relief was granted by Co-ordinate Bench of this Court.
Therefore, in order to maintain/keep the parity, till next date of hearing, no coercive action shall be taken against the petitioner.
List after four weeks alongwith service report and W.P. No.14814/2019.
C.C. as per rules.
(MISS VANDANA KASREKAR) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 03/12/2019 16:53:00