Sushma Dhurve vs The State Of Madhya Pradesh
2022 Latest Caselaw 1915 MP

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                                            The High Court Of Madhya Pradesh
                                                      WP No. 467 of 2021
                                                (SUSHMA DHURVE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                  Jabalpur, Dated : 10-02-2022
                                           Heard through Video Conferencing.

                                           Shri Manoj Tiwari, learned counsel for the petitioner.
                                           Shri Saurabh Soni, learned Panel Lawyer for the respondents/State.

Learned counsel for the petitioner prays for time to go through the policy and find out as to whether once having accepted compensation amount the same can be refunded and thereafter the petitioner would become

eligible for grant compassionate appointment. Secondly, he would also like to search judgments wherein such orders have been passed by the High Courts/Supreme Court.

List after four weeks.

It is made clear that no further adjournment shall be granted.

(S. A. DHARMADHIKARI) JUDGE

vinay*

Signature Not Verified SAN

Digitally signed by VINAY KUMAR BURMAN Date: 2022.02.11 10:32:44 IST