SUBHASH KUMAR GOLHANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition praying for following reliefs:-

(2.) The petitioner by way of this petition is seeking appointment of Panchayat Karmi in pursuance to advertisement which issued in the year 2007.

(3.) This petition has been filed after a delay of almost 11 years on 6/2/2018 and while issuing notice this Court vide order dtd. 20/2/2018 observed that the question of delay in filing the writ petition shall remain open.