Ramswaroop Parmar vs Chief Executive Officer
2021 Latest Caselaw 5561 MP

                                                  1                               WP-9531-2017
                       The High Court Of Madhya Pradesh
                                  WP-9531-2017
                          (RAMSWAROOP PARMAR Vs CHIEF EXECUTIVE OFFICER AND OTHERS)

           14
           Jabalpur, Dated : 16-09-2021
                      Heard through Video Conferencing.
                      Shri K.C.Ghildiyal, learned counsel for the petitioner.
                      Learned counsel for the petitioner submits that the issue involved in this
          petition is squarely covered by the judgment judgment passed by the co-
          ordinate bench of this Court in passed in W.P.No.2680/2018 dated

          29.11.2019 and M.P.No.4116/2018, decided on 17.06.2019.
                      It is submitted that despite matter being listed on several occasions
          none appeared for the respondents in the matter.

He prays for listing of the matter in the next week. Prayer allowed.

List the matter in the week commencing 27.09.2021 to enable the respondent to go through the orders passed by the co-ordinate benches and make statements regarding the fact whether the matter is covered or not.

(VISHAL MISHRA) JUDGE

Jasleen

JASLEEN SINGH SALUJA 2021.09.16 17:33:27 +05'30'