Smt. Sikha Upadhyay D/O ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 5648 MP

                                                                        1                              WP-17496-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-17496-2021
                                       (SMT. SIKHA UPADHYAY D/O PURSHOTTAM UPADHYAY Vs THE STATE OF MADHYA PRADESH AND
                                                                           OTHERS)

                                      1
                                      Jabalpur, Dated : 17-09-2021
                                            Heard through Video Conferencing.
                                            Shri Rakesh Chourasiya, learned counsel for the petitioner.
                                            Shri Tarun Sengar, learned Panel Lawyer for the respondent/State.

Learned counsel for the petitioner submits that the issue involved in the

present case is covered by the judgment of the Full Bench dated 02.03.2020 decided in W.A.No.756/2019 Meenakshi Dubey Vs. Madhya Pradesh Poorva Kshetra Vidyut Vitran Company Limited.

Issue notice to the respondents on payment of P.F within seven working days by both modes, returnable in four weeks.

List in the week commencing 25.10.2021.

(VIJAY KUMAR SHUKLA) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2021.09.17 17:00:06 IST