Madhya Pradesh High Court
Deepak Singhal vs General Administration Department on 21 April, 2017
WA-211-2017
(DEEPAK SINGHAL Vs GENERAL ADMINISTRATION DEPARTMENT)
21-04-2017
Shri B. Azad, learned counsel for the appellant.
Heard on the question of admission.
Issue notice.
It is submitted that the question involved in this
appeal is covered with order dated 19.04.2017,
passed by the Principal Seat, Jabalpur, M.P. in WA
No.85/2017.
Shri Umesh Gajankush, learned Dy. A.G. Accept
notices on behalf of respondent no.1, therefore,
further notices is not required to respondent no.1. Copy of this appeal be supplied to Shri V.P. Khare, learned counsel on behalf of M.P. Public Service Commission/respondent no.2.
Office is directed to reflect the name of Shri V.P. Khare, learned counsel for the respondent no.2 in the daily cause-list so that he may mark his presence and argue the matter on behalf of respondent no.2/M.P. Public Service Commission.
List in the first week of May, 2017.
(P.K. JAISWAL) (VIRENDER SINGH)
JUDGE JUDGE