Raghuveer Singh Irpahce vs The State Of Madhya Pradesh
2022 Latest Caselaw 1450 MP

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                                             The High Court Of Madhya Pradesh
                                                       WP No. 1715 of 2022
                                            (RAGHUVEER SINGH IRPAHCE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    Jabalpur, Dated : 01-02-2022
                                            Heard through Video Conferencing.

                                            Shri Jitendra Arya, counsel for the petitioner.
                                            Shri Sanjeev Kumar Singh, Panel Lawyer, for the respondent/State.

Learned counsel for State is directed to find out the latest judgment of the Apex Court wherein the Apex Court has directed that the period shall be counted from the initial date of appointment for the purpose of pensionary

benefits and not otherwise.

List this case in the next week.

(S. A. DHARMADHIKARI) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2022.02.02 13:20:31 IST