Dr. Rakesh Kumar Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 3923 MP

                                                         1                               WP-14029-2020
                                     The High Court Of Madhya Pradesh
                                                WP-14029-2020
        (DR. RAKESH KUMAR SHARMA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

       5
       Gwalior, Dated : 03-08-2021
                              Shri Pawan Dwivedi, learned counsel for the petitioners.
                              Shri Ajay Raghuwanshi, learned Government Advocate for the
      respondents/State.

Heard through Video Conferencing. Matter pertains to the grant of promotion in general category.

Learned counsel for the petitioners is relying upon the judgment dated 30.04.2016 passed in Writ Petition No.1942/2011 (R.B. Rai Vs. State of Madhya Pradesh).

Learned Government Advocate for the respondents/State sought time to seek further instructions.

As prayed, list the matter on 05.08.2021. Meanwhile, Registry is directed to upload the citation filed by the counsel for the petitioners for perusal.

(ANAND PATHAK) JUDGE

Rashid

Digitally signed by ASHISH CHAURASIA

ASHISH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

CHAURASIA 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d 4de08c6bb9303e52e2e7e728d9bac85bd3, cn=ASHISH CHAURASIA Date: 2021.08.04 11:20:06 +05'30'