Citation : 2023 Latest Caselaw 12836 MP
Judgement Date : 8 August, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 16618 of 2023
(RAHUL KAURAV Vs DIRETORATE OF SKILL DEVELOPMENT GOVERNMENT OF MADHYA PRADESH)
Dated : 08-08-2023
Shri Chetan Kanungo - learned counsel for petitioner.
Shri Vishal Tripathi - learned Govt. Advocate for respondent /State.
At the outset, learned counsel for the petitioner placed the judgment passed by this Court in the case of Anil Singh Kaurav Vs. State of Madhya Pradesh & Others reported in 2023 (1) MPLJ 346 and seeks parity.
However the petitioner has not placed the order dated 25th of July, 2023 passed by the Additional Director, Directorate of Skill Development. Therefore, he is directed to amend the petition and petition/relief.
At the request of learned counsel for the petitioner, list the case in next week.
(ANAND PATHAK) JUDGE
AK/-
ANAND KUMAR 2023.08.08 19:15:51 +05'30'
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