Ravindra Barve vs Ayush Department
2021 Latest Caselaw 6166 MP

                                                                       1                               WP-19675-2020
                                             The High Court Of Madhya Pradesh
                                                        WP-19675-2020
                                                     (RAVINDRA BARVE Vs AYUSH DEPARTMENT AND OTHERS)

                                    2
                                    Indore, Dated : 28-09-2021
                                            Ms. Swati Ukhale, learned counsel for the petitioner.
                                            Shri Amit Raj, learned Panel Lawyer for the respondent/State.

Learned counsel for the petitioner relying upon the judgment in WA No.24/2014 dated 04.05.2017 seeks a direction for consideration of his representation seeking regularization from the date of initial appointment on

the post of Ayush Compounder i.e. since 2004.

Whereas learned Panel Lawyer for the respondent/State submits that petitioner is not entitled for the relief under the new policy came in existence on 16.07.2009 and as interpreted by Division Bench in WA No.126/2017 decided on 27.04.2017.

Learned counsel for the parties are directed to go through both the judgments and thereafter address on the question of entitlement.

List the matter for orders in the week commencing 08.11.2021.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2021.09.29 10:48:01 IST