Ashok Kumar Dubey vs The State Of Madhya Pradesh on 22 January, 2015

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Madhya Pradesh High Court

Ashok Kumar Dubey vs The State Of Madhya Pradesh on 22 January, 2015

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<p class="WW-BodyText2" style="margin-left:-1.0in;text-align:center;
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font-family:&quot;Bookman&quot;,&quot;serif&quot;;mso-fareast-font-family:&quot;Times New Roman&quot;;
mso-hansi-font-family:Bookman">Writ Petition No.968/2015</span></u></i></b><b><i><span style="font-size:13.0pt;line-height:150%;font-family:&quot;Bookman&quot;,&quot;serif&quot;;
mso-fareast-font-family:&quot;Times New Roman&quot;;mso-hansi-font-family:Bookman"></span></i></b></p>

<p class="MsoNormal" style="margin-left:-119.4pt;line-height:150%;tab-stops:882.15pt"><b><span style="font-size:13.0pt;line-height:150%;font-family:&quot;Bookman&quot;,&quot;serif&quot;;
mso-fareast-font-family:&quot;Times New Roman&quot;;mso-hansi-font-family:Bookman"><span style="mso-spacerun:yes">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>22/1/2015<span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span></span></b></p>

<p class="WW-BodyText2" style="margin-left:.5pt"><span style="font-size:13.0pt;
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mso-hansi-font-family:Bookman"><span style="mso-spacerun:yes">&nbsp;</span><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri Deepak Awasthy, learned counsel for
the petitioner.</span></p>

<p class="WW-BodyText2" style="margin-left:.5pt"><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Bookman&quot;,&quot;serif&quot;;mso-fareast-font-family:&quot;Times New Roman&quot;;
mso-hansi-font-family:Bookman"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Heard
on the question of admission.</span></p>

<p class="WW-BodyText2" style="margin-left:.5pt"><span style="font-size:13.0pt;
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mso-hansi-font-family:Bookman"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Issue
notice to the respondents on payment of process fee within a period of one

week.          Notice be made returnable within four weeks.          Also heard learned counsel for the petitioner for grant of interim relief.          The contention of learned counsel for the petitioner is that the impugned order has been issued with malafide intention and is issued in the mid academic session which may affect the academic career of his school going children.          Looking to the facts of the case, operation of the impugned orders dated 7.1.2015 and 9.1.2015 are hereby stayed. Respondents are directed to permit the petitioner to work at Municipal Council, Katangi, District Balaghat till next date of hearing.          List the case in the week commencing from 9.3.2015.           Certified copy as per rules.   <p class="MsoNormal" style="margin-top:0in;margin-right:.5pt;margin-bottom:0in; margin-left:4.5pt;margin-bottom:.0001pt;text-align:justify;mso-line-height-alt:

5.0pt"><span style="font-size:13.0pt;

font-family:"Bookman","serif";mso-fareast-font-family:"Times New Roman"; mso-hansi-font-family:Bookman">                                              (Ms. Vandana Kasrekar) <span style="font-size:13.0pt;font-family:"Bookman","serif";mso-fareast-font-family:

"Times New Roman";mso-hansi-font-family:Bookman"><span style="mso-tab-count:

7">                                                           Judge                                      <span style="font-size:10.0pt;font-family:"Bookman","serif";mso-fareast-font-family: "Times New Roman";mso-hansi-font-family:Bookman;mso-bidi-font-family:"Times New Roman"; mso-ansi-language:EN-US;mso-fareast-language:AR-SA;mso-bidi-language:AR-SA">rao<!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Ashok Kumar Dubey vs The State Of Madhya Pradesh on 22 January, 2015