Neelu Pagariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 19613 MP

Madhya Pradesh High Court

Neelu Pagariya vs The State Of Madhya Pradesh on 23 November, 2023

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                            1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                    BEFORE
                                    HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                             ON THE 23 rd OF NOVEMBER, 2023
                                             WRIT PETITION No. 28807 of 2023

                           BETWEEN:-
                           NEELU PAGARIYA W/O SHRI PRAKASH PAGARIYA,
                           AGED ABOUT 45 YEARS, OCCUPATION: NIL 40/1, KRISHI
                           VIHAR COLONY, INDORE (MADHYA PRADESH)

                                                                                        .....PETITIONER
                           (BY SHRI ASHISH CHOUBEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY TECHNICAL EDUCATION AND SKILL
                                 DEVELOPMENT AND EMPLOYMNENT VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                           2.    D I R E C T O R SKILL DEVELOPMENT MADHYA
                                 P R A D E S H AHEAD    OF RAMPUR   SQUARE,
                                 NARMADA          ROAD,   JABALPUR (MADHYA
                                 PRADESH)

                           3.    PR I N CI PAL GOVT. DIVISIONAL INDUSTRIAL
                                 TRAINING INSTITUTE NANDA NAGAR, INDORE
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY MS. PRANJALI YAJURVEDI - P.L.)

                                 T h is petition coming on for orders this day, t h e cou rt passed the
                           following:
                                                             ORDER

Counsel for the petitioner submits that the petition is covered by order dated 26/4/2022 passed by the Division Bench at Principal Bench, Jabalpur in W.P. No.6159/2022 (Pradeep Kumar Yadav & Ors. Vs. State of M.P. and

Ors.) and other connected matters.

Considering the aforesaid submissions, the present petition is disposed off in terms of the order dated 26/4/2022 passed in W.P. No.6159/2022. The judgment passed in the case of Pradeep Kumar (supra) shall apply mutatis mutandis in the present case.

(VIJAY KUMAR SHUKLA) JUDGE Pramod