Pavan Kumar Pandey vs The State Of Madhya Pradesh
2022 Latest Caselaw 2239 MP

The High Court Of Madhya Pradesh WP No. 821 of 2022 (PAVAN KUMAR PANDEY AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 17-02-2022 Shri Nityanand Mishra, learned counsel for the petitioners.

Learned counsel for the petitioners prays for time to bring the judgments to the effect that reasons ought to have been assigned before cancellation of the selection process.

Prayer allowed.

List this case in the next week.

(S. A. DHARMADHIKARI) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2022.02.18 18:41:55 IST