Ms.Usha Soni vs The State Of Madhya Pradesh
2023 Latest Caselaw 9921 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WP No. 9281 of 2014 (MS.USHA SONI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 30-06-2023 Shri L. C. Patne, learned counsel for the petitioner.

Shri Tarun Pagare appearing on behalf of Advocate General. Learned counsel for the petitioner submits that the petitioner was appointed on contract basis and his services has been terminated by stigmatic order without holding any inquiry.

He prays for time to argue the matter finally alongwith judgments in

regard to the termination of contract employee.

List on 06.07.2023.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 30/06/2023 5:48:34 PM