Surendra Singh v. State Of Madhya Pradesh And Another

(SHEEL NAGU) JUDGE The High Court Of Madhya Pradesh WP-18927-2018 (DR. SURENDRA SINGH YADAV Vs THE STATE OF MADHYA PRADESH) Gwalior, Dated : 20-08-2018 Shri Anil Kumar Shrivastava, learned counsel for the petititoner. Shri R.S. Dhakad, learned Government Advocate for the State. Issue notice to the respondents on payment of PF within three working days, failing which this petition stands dismissed without further reference to this Court. In the meanwhile, any appointments made to the post of Associate Professor shall remain subject to final decision of the present case. Certified copy as per rules. Suneel

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