Ashish Kumar Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 6274 MP

The High Court Of Madhya Pradesh WP/17413/2021 (PRAMILA GAUTAM Vs THE STATE OF MADHYA PRADESH AND OTHERS) & WP/17361/2021, WP/17375/2021, WP/17405/2021, WP/17435/2021, WP/17472/2021, WP/17473/2021, WP/17476/2021, WP/17479/2021, WP/17522/2021, WP/17536/2021, WP/17658/2021, WP/17666/2021, WP/17669/2021, WP/17712/2021, WP/17735/2021, WP/17777/2021, WP/17824/2021, WP/17995/2021, WP/18000/2021, WP/18885/2021, WP/19226/2021, WP/19961/2021

Jabalpur, Dated : 30-09-2021

Parties through their counsel.

Due to paucity of time, the matters could not be heard today.

Counsel appearing for the petitioners have drawn the attention of this Court to a judgment passed by the Division Bench of this Court in the case of Seema Pasi Vs. The State of M.P. and others (Writ Appeal No.281/2021), dated 25.09.2021 and submits that the matters are squarely covered by the aforesaid judgment.

As the matters relates to transfer of employees, a joint prayer has been made to list the matter on 5th October, 2021.

Prayer is allowed.

List the matters on 5th October, 2021.

Interim relief, if any, to continue till the next date of hearing.

(VISHAL MISHRA) JUDGE taj.

Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2021.09.30 17:58:53 +05'30'