LAWS(MPH)-2023-7-36

CHHAYA PARIHAR Vs. STATE OF MADHYA PRADESH

Decided On July 05, 2023
Chhaya Parihar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) This Intra Court appeal assails the order of Writ Court dtd. 11/10/2022 passed in WP No. 21328 of 2022.

(3.) The grievance of the appellant / petitioner is that she was holding the post of In-charge Hostel Warden. By the impugned order dtd. 6/9/2022, the respondents appointed the respondent No.6 on the said post.