Madhya Pradesh High Court
Shri Devi Singh Memorial Shiksha Prasar ... vs The State Of Madhya Pradesh Thr on 16 December, 2015
WP-6276-2015
(SHRI DEVI SINGH MEMORIAL SHIKSHA PRASAR SAMITI THR Vs THE STATE OF MADHYA
PRADESH THR)
16-12-2015
Shri Nitin Agrawal, learned counsel for the petitioners.
Shri Praveen Newaskar, learned GA for the respondents State.
Petitioners' counsel by referring to photo copy of the order dated 5/11/2015 passed by Division Bench of the Indore Bench of this Court in WP 7025/2015 submitted that in the identical circumstances with some directions such petition was disposed of and the petitioner's case is squarely covered by such decision of the Indore Bench and may be disposed of on the same terms.
After receiving copy of such order, State counsel seeks for a short adjournment to go through such order and also to examine the position whether such order is applicable to the present matter or not.
Let it be placed under the same head in the week commencing 11th January, 2016.
(U.C. MAHESHWARI) (SUSHIL KUMAR GUPTA)
JUDGE JUDGE