Vinod Patil vs The State Of Madhya Pradesh
2022 Latest Caselaw 4632 MP

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 20034 of 2016
                                   (VINOD PATIL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Dated : 31-03-2022
                               Shri Sunil Kumar Mishra, learned counsel for the petitioner.

                               Smt. Swati Aseem George, learned Panel Lawyer for the respondent/State.

When learned counsel for the petitioner is asked to show from some copy of Rule of Government Circulars that there is a provision of absorption/merger of services of part time (Anshkalik) employees in the cadre of full time (Purnkalik) employees then he submits that several judgments have been passed in this regard,

however, when insisted upon to show any substantive provision in the Rule he prays for time.

On his request, a month's time is granted to look for the relevant provision and bring it on record.

List the case after one month.

                                                                                       (VIVEK AGARWAL)
                                                                                            JUDGE

                      Tabish




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Date: 2022.03.31
17:19:17 IST