Dr. Vindhya Chal Singh vs State Of Mp
2023 Latest Caselaw 3935 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     WP No. 20597 of 2017
                                          (DR. VINDHYA CHAL SINGH Vs STATE OF MP AND OTHERS)

                         Dated : 13-03-2023
                                Shri V.R.Singh - Advocate for petitioner.

                                Smt.Swati Aseem George - Panel Lawyer for State.
                                Shri Sarthak Nema - Advocate for respondent No.2/JNKVV.

Shri Sarthak Nema prays for time to go through the judgment of Dr.S.K.Agrawal to examine as to whether the 6th Pay Commission's

Recommendations were made applicable with effect from 1.1.2006 or not.

Seven days' time is granted to Shri Sarthak Nema to seek instructions in the matter.

List this case in the week commencing 20.3.2023.

(VIVEK AGARWAL) JUDGE

amit

Signature Not Verified Signed by: AMIT JAIN Signing time:

3/13/2023 6:10:51 PM