Citation : 2023 Latest Caselaw 18883 MP
Judgement Date : 7 November, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 28399 of 2023
(PREMLATA KANATHE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 07-11-2023
Shri Amit Raj, counsel for the Petitioner .
Ms. Pranjali Yajurvedi appearing on behalf of Advocate General.
Counsel for the petitioner submits that the present case is identical to
W.P.No.27853/2023 (Swati Priti Namdeo Vs. State of Madhya Pradesh and
others) and placed reliance on the order dated 31.10.2023.
The petitioner is seeking age relaxation in the light of the circular dated
18.9.2022 for appearing in the preliminary examination conducted by
PSC/respondent No.2. He places reliance on the judgment passed by the
Division Bench in W.P.No. 14471/2023 (Mukesh Kumar Garg Vs. State of Madhya Pradesh) and also the order passed by this Court in W.P.No. 1584/2023.
Considering the aforesaid submission, issue notice to the respondents on payment of P.F. within 7 working days by registered AD, returnable within 4 weeks.
As an interim measure as passed by the Division Bench, it is directed that
by way of interim relief the candidature of the petitioner for appointment on the post in question shall be considered ignoring the bar of maximum age provided the petitioner shall not claim any equity with this order and the respondents shall not declare the result without leave of this Court.
The interim order passed today shall be subject to the State arguing on the question of vacating of stay.
List for analogous hearing along with W.P.No. 12584/2023 and Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 07-11-2023 17:21:45
W.P.No.27853/2023.
(VIJAY KUMAR SHUKLA) JUDGE
MK
Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 07-11-2023 17:21:45
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