RANJEET SINGH YADAV Vs. STATE OF MP

JUDGEMENT

(1.) This writ appeal under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005, has been filed against the order dated 10.1.2020 passed in Writ Petition No. 23664/20193, whereby the petition filed by the petitioner has been dismissed with cost.

(2.) During the course of argument, learned counsel for the appellant at the outset has submitted that he is not pressing the writ appeal on merits and he is only praying that the direction given by the learned Writ Court to deposit cost be waived as the appellant is class-4 employee and he has already joined at the transferred place of posting and working there.

(3.) Since the appellant has confined his prayer to the cost part of the direction given by learned Writ Court, therefore, it is not necessary to state entire facts of the case to unnecessarily burden the judgment.