Trilok Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5222 MP

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                     THE HIGH COURT OF MADHYA PRADESH
                                  WP No.17199/2021
                         Trilok Singh vs. State of M.P. & Ors.

          Gwalior, Dated : 08.09.2021

                Shri Raj Kumar Gatwar, Counsel for the petitioner.

                Shri Jitesh Sharma, Counsel for the State.

                It is submitted by Shri Gatwar that the arguing counsel is out of

          station.

                In the light of the judgment passed by the Supreme Court in the

          case of Union of Territory, Chandigarh Administration and Ors.

          vs. Pradeep Kumar and another reported in (2018) 1 SCC 797 and

          State of Rajasthan & Ors. vs. Love Kush Meena by order dated

          24.3.2021 passed in C.A.No.3894/2020, the counsel for the petitioner

          is directed to satisfy this Court as to whether he is entitled for

          appointment in Police Department or not as he had a criminal history.

                List after four weeks.

                                                               (G.S. Ahluwalia)
 (alok)                                                              Judge




ALOK KUMAR
2021.09.09

14:04:12 +05'30'