Madhya Pradesh High Court
Smt. Vibha Pandey vs The State Of Madhya Pradesh on 31 January, 2019
1 WP-20622-2018
The High Court Of Madhya Pradesh
WP-20622-2018
(UMA MISHRA Vs THE STATE OF MADHYA PRADESH)
WP/20895/2018, WP/21079/2018, WP/21091/2018, WP/21325/2018, WP/21531/2018,
WP/21596/2018, WP/21782/2018, WP/22259/2018, WP/22286/2018, WP/22485/2018,
WP/22497/2018, WP/22709/2018, WP/22716/2018, WP/22721/2018, WP/22726/2018,
WP/23196/2018, WP/24236/2018, WP/24241/2018, WP/26044/2018, WP/27382/2018
8
Jabalpur, Dated : 31-01-2019
Shri Shailesh Tiwari, Shri Rohit Sohgaura, Shri Manas Mani Verma,
Shri V.K.Tripathi, Shri A.S.Baghel, Shri B.S.Mishra, Shri Jitendra Arya,
A.K.Singh, learned counsel for the respective petitioners.
Ms. Janvi Pandit and Shri Sudeep Deb, learned Government Advocate
for the respondent/State.
Shri Anshul Tiwari, learned counsel for the respondent-Public Service Commission.
In view of the office note, list these matter before DB-I in the next week, if the Hon'ble Chief Justice so permits.
(RAVI SHANKAR JHA) (SANJAY DWIVEDI)
JUDGE JUDGE
vidya
Digitally signed by
SREEVIDYA
Date: 2019.02.01
00:57:12 -08'00'