Madhya Pradesh High Court
Dr.(Mrs.) Sandhya Bhargava (Sharma) vs Higher Education Department on 27 August, 2018
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
WP - 11257/2012, WP - 10215/2013, WP - 10217/2013, WP -
12901/2013 , WP - 12913/2013, WP - 912/2014, WP - 992/2014, WP -
2379/2014, WP - 2380/2014, WP - 2382/2014, WP-2383/2014, WP -
2384/2014, WP - 2385/2014, WP - 2386/2014, WP - 2390/2014, WP -
2392/2014, WP - 2398/2014, WP - 2399/2014, WP - 2910/2014, WP -
2914/2014, WP - 3306/2014, WP - 3307/2014, WP - 3965/2014, WP -
4449/2014, WP - 4454/2014, WP - 4457/2014, WP - 4462/2014, WP -
4464/2014, WP - 4518/2014, WP-4520/2014, WP-4522/2014, WP-
4783/2014, WP-4790/2014, WP No.4798/2014, WP-4797/2014, WP-
4815/2014, WP .4817/2014, WP No.5294/2014, WP No.5310/2014,
WP 5638/2014, WP No.6201/2014, WP No.7555/2014,
WP.7883/2014, WP No.8213/2014, WP-8216/2014, WP-8220/2014,
WP-9247/2014, WP -9252/2014, WP-9254/2014, WP -825/2015, WP
-826/2015, WP -5135/2016, WP- 5138/2016, WP-6199/2016,
WP.6763/2016, WP No.7148/2016, WP. 2144/2017, WP. 3657/2017,
WP. 3781/2017 & WP No.6347/2017.
Indore, Dated: 27.08.2018
Shri L.C. Patne, learned counsel for the petitioners.
Shri Vibhore Khandelwal, learned Govt. Advocate for the
respondent/State.
Further two weeks' time as prayed for is granted to file additional reply/rejoinder.
Petitioner has filed application for adopting the rejoinder filed in W.P. No.2020/2016.
Heard. Considered. Allowed and I.A. in respective petitions stand closed.
List on 27.09.2018 for final disposal. I.R., if any, to continue till the next date of hearing.
(Rohit Arya) Judge jyoti Jyoti Chourasia 2018.08.28 10:25:17 +05'30'