Ravi Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 6001 MP

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                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                     WA No. 364 of 2022
                                                   (RAVI YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Dated : 12-04-2023
                                           Shri P.S. Tomar - Advocate for appellant.

                                           Shri Ritwik Parashar - Government Advocate for respondents.

Appellant relies on the judgments of this Court in the case of Neha vs. The State of M.P. and others passed on 03.01.2022 in Writ Appeal No.13 of 2020 and General Administration Department & another vs. Premsingh passed

on 15.02.2022 in Writ Appeal No.157 of 2019.

In pursuance whereof, learned Government Advocate submits that the respondents will consider the case of the appellant in the light of the aforesaid judgments within a period of eight weeks.

Call after eight weeks.

                                          (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                            CHIEF JUSTICE                                             JUDGE

                                     rv




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Digitally signed by REENA HIMANSHU SHARMA Date: 2023.04.13 12:37:30 IST