Indralal Purohit vs Smt. Jayshree Kiyawat
2022 Latest Caselaw 13634 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      CONC No. 2323 of 2022
                                          (INDRALAL PUROHIT Vs SMT. JAYSHREE KIYAWAT AND OTHERS)



                           Dated : 14-10-2022
                                    Shri Chandrakant Verma, learned counsel for the petitioner.

                                     This Court while disposing off the petition filed by the applicant
                           directed the respondent No.3 to consider and decide the representation dated

7/3/2022 within a period of 3 months from the date of communication of the order taking into consideration the judgment passed in the case of Kailash

Chandravanshi and others Vs. State of M.P (W.P No.8048/2010) vide order dated 25/06/2010. It is submitted that the order has not been complied with by the District Education Officer, Indore.

Considering the aforesaid submissions, issue notice to the respondent No.2 only on payment of PF within 7 working days by both modes, returnable within six weeks.

(VIJAY KUMAR SHUKLA) JUDGE

Pramod

Signature Not Verified Signed by: SOURABH YADAV Signing time: 14-10-2022 17:43:49