Siyasharan Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 6763 MP

                                          1                              WP-22855-2021
                 The High Court Of Madhya Pradesh
                            WP-22855-2021
                  (SIYASHARAN YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 23-10-2021
          Shri D.P. Singh, learned counsel for the petitioner.
          Shri N.S. Tomar, learned PL for the respondent/State.

It is a submission of learned counsel for the petitioner that Panchayat Secretary cannot be posted to the office of CEO, Janpad Panchayat because it is a post situated under Section 65 of M.P. Panchayat Adhiniyam. He relied

upon certain judgments in support of his submission.

After arguing for a while, he seeks and is granted a day's time to prepare the case more extensively to advance argument.

List on Tuesday i.e. 26.10.2021.

(ANAND PATHAK) JUDGE

neetu NEETU SHASHANK 2021.10.25 14:36:34 +05'30'