Ramkumar Yaduvanshi vs The State Of Madhya Pradesh
2022 Latest Caselaw 6130 MP

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                    IN THE HIGH COURT OF MADHYA PRADESH
                                 AT GWALIOR
                                    WA No. 398 of 2022
                 (RAMKUMAR YADUVANSHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 25-04-2022
         Shri D.S. Raghuvanshi, learned counsel for the appellant.

         Shri Naval Kishore Gupta, learned GA for the respondent/State.

Having heard learned counsel for the appellant, we see no reason to interfere. The judgment rendered by learned Single Judge is impeccable in nature. Learned Single Judge has dealt with the issue of seniority. In the light of Division Bench judgment dated 10.08.2021 in the case of Phool Sahay Vs. State of M.P.

& Ors. (W.A. No.716/2021) as quoted by para 14, 17 and 18, learned Single Judge has allowed the petition that the seniority of petitioner maintained at District level shall remain intact.

At this stage, learned counsel for the appellant points out that in para 15 learned Single Judge has directed the State Government to issue guidelines in that behalf.

Once, we confirm the order of learned Single Judge directions so contained shall have force with all its vigour.

With the aforesaid observation, the WA stands dismissed.

   (ROHIT ARYA)                                           (MILIND RAMESH PHADKE)
      JUDGE                                                        JUDGE

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    NEETU
    SHASHANK
    2022.04.27
    15:23:21
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