Rajmata Vijyaraje Scindia ... vs Mangal Singh Gurjar
2022 Latest Caselaw 121 MP

                                   1                                WA-1188-2021
           The High Court Of Madhya Pradesh
                    WA No. 1188 of 2021
(RAJMATA VIJYARAJE SCINDIA AGRICULTURAL UNIVERSITY THR. Vs MANGAL SINGH GURJAR AND
                                     OTHERS)


Gwalior, Dated : 03-01-2022
       Shri Vivek Khedkar, learned counsel for the appellant.

       Shri Prashant Sharma, learned counsel for the respondent.

Learned counsel for the parties pray for time to address on the question of status of respondents as contingency paid employees as learned counsel for the appellant has seriously disputed that the respondents/

employees have acquired the status of contingency paid employees entitling them the benefit flowing from the judgment delivered by Full Bench of this Court in the case of Vishnu and others Vs. State of M.P. and others, reported in 2006 (1) JLJ 14.

List this matter after two weeks, as prayed for.

   (ROHIT ARYA)                                  (SATISH KUMAR SHARMA)
      JUDGE                                               JUDGE

Durgekar

SANJAY NAMDEORAO
DURGEKAR
2022.01.03 12:48:00
+05'30'