Ajay Singh Tomar vs The State Of Madhya Pradesh
2023 Latest Caselaw 1361 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT JABALPUR
                                    WP No. 1560 of 2023
                  (AJAY SINGH TOMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 23-01-2023
         Shri V. D. S. Chauhan - Advocate for the petitioner.

         Shri Lalit Joglekar - Government Advocate for the respondents-State.

By way of this petition, the petitioner, who is working as Panchayat Secretary, has been attached to Janpad Panchayat, Badi.

This is the bone of contention because, according to learned counsel for

the petitioner, attachment of Panchayat Secretaries cannot be made at the offices of Janpad Panchayats.

Learned counsel for the petitioner sought time to place the judgments passed in this regard from time to time by co-ordinate Benches of this Court.

As prayed, list this case tomorrow (24.1.2023) on top of the list.

(ANAND PATHAK) JUDGE

ps

Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.01.23 18:06:26 +05'30'