Ram Naresh Gond vs The State Of Madhya Pradesh
2022 Latest Caselaw 7089 MP

                                                            1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                    WP No. 10683 of 2022
                                    (RAM NARESH GOND Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Dated : 10-05-2022
                               Shri Bramhanand Pandey, counsel for the petitioner.

                               Issue notice to the respondents by registered A.D. mode on payment of

P.F. within one week.

Petitioner's contention is that petitioner was acquitted in the criminal case vide judgment dated 14/12/2021, yet authorities of the respondents vide order dated 7/04/2022 rejected the case of the petitioner for appointment on the post

of 'Police Constable' in violation of the law laid down by the Hon'ble Supreme Court.

Let reply be filed within six weeks.

List this case in the week commencing 4 th July, 2022.

                                                                                   (VIVEK AGARWAL)
                                                                                        JUDGE

                      vy




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Date: 2022.05.10
19:37:51 IST