Madhya Pradesh High Court
Saiyad Julfakar Ali vs The State Of Madhya Pradesh on 5 March, 2019
1 WP-24365-2018
The High Court Of Madhya Pradesh
WP-24365-2018
(SAIYAD JULFAKAR ALI Vs THE STATE OF MADHYA PRADESH)
4
Indore, Dated : 05-03-2019
Parties through counsel.
In view of reply filed by respondent No.1, the petitioner has filed an
application (I.A.No.1003/2019) seeking amendment in the causetitle. The petitioner has wrongly impleaded Department of Higher Education as respondent No.1, whereas the concerned department is department of agriculture.
On due consideration, I.A. is allowed. Necessary correction be made in the causetitle within 10 days. Let fresh P.F. be paid for service of notice on respondent NO.1 on payment of P.F. within 7 working days, returnable within 4 weeks.
Amended copy of writ petition be supplied to counsel for the respondents.
List after 4 weeks.
(VIVEK RUSIA) JUDGE MK Digitally signed by MUKTA KAUSHAL Date: 07/03/2019 17:20:27