Madhya Pradesh High Court
Prof. Jai Prakash Narayan Pathak vs Shri Ashish Upadhyay on 6 July, 2017
-1-
CONC Nos.763/2016, 764/2016
and 827/2016
06/07/2017
Shri M. M. Bohra, learned counsel for the petitioner.
Shri Pushyamitra Bhargava, learned Deputy Advocate
General for the respondent No.1/State.
Shri Ashutosh Nimgaonkar, learned counsel for the respondent No.2.
Learned counsel for the contemnor prays for and is granted time to inform this Court as to why the revised Dearness Allowance from time to time has not been granted in case of the petitioner. He shall also inform this Court whether a revised PPO has been issued in the matter or not treating the petitioner at par with the other retired employees of the State Government.
List the matter on 24/07/2017 .
(S. C. SHARMA) JUDGE Tej