Dr. N.L. Gupta vs The State Of Madhya Pradesh ...
2023 Latest Caselaw 8635 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       WP No. 12597 of 2023
                            (DR. N.L. GUPTA Vs THE STATE OF MADHYA PRADESH DEPARTMENT OF HIGHER EDUCATION AND
                                                                    OTHERS)

                          Dated : 13-06-2023
                                   Shri Madhusudan Dwivedi - Advocate for the petitioner.

                                   Shri Shalabh Sharma - Government Advocate for the respondents

State.

Heard on the question of admission. Counsel for the petitioner has relied upon the judgment delivered by the

Full Bench of this Court in Writ Appeal No. 968 of 2018 dated 11.10.2018 (State of M.P. and another Vs. P.N. Raikwar).

In view of the same, let notice be be issued to the respondents on payment of process fee within a period of seven weeks returnable in six weeks.

The petitioner is also permitted to serve the respondents through 'Dasti' service.

List the matter in week commencing 10.07.2023. I.A No. 3886 of 2023 shall be considered after service of 'Dasti' notice

upon the respondents.

(SUBODH ABHYANKAR) JUDGE

rashmi

Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 16-Jun-23 3:06:11 PM