Bhagwat Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 15511 MP

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                    IN THE HIGH COURT OF MADHYA PRADESH
                                  AT INDORE

                                           WP No. 3774 of 2021

               (BHAGWAT SINGH vs. THE STATE OF M.P. AND ORS.)

        Shri Mohd. Rafik Sheikh, learned counsel for the Petitioner.

        Ms. Urmila Malviya, learned counsel for the Respondent [R-3].
        Shri Tarun Kushwaha, learned G.A for respondent/State.

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                                          Reserved on:    22.08.2023
                                          Pronounced on: 20.09.2023
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                                                 ORDER

This matter was heard and reserved for orders on 22.08.2023. While taking the judgment and considering the reply it was found that according to Annexure R/2 dated 12.03.2014 it is seen that the Inspector General of Police Indore Zone, Indore had written to the Additional Director General of Police Bhopal to cancel the candidature of the petitioner as well as other candidates. However, it is not known as to whether the candidature of the petitioner for the post of Constable (G.D.) has been canceled or not with a purpose to seek clarification.

This matter be listed again for further hearing in the week commencing 25.09.2023.

                                                       (S.A. DHARMADHIKARI)
                                                                 JUDGE


Vatan



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VATAN       VATAN SHRIVASTAVA
SHRIVASTAVA Date: 2023.09.20
            16:50:11 +05'30'