LAWS(MPH)-2008-7-140

VIJAY SHANKAR MISHRA Vs. STATE OF M.P.

Decided On July 31, 2008
VIJAY SHANKAR MISHRA Appellant
V/S
State of M.P. and Others Respondents

JUDGEMENT

(1.) Petition has been preferred for quashment of appointment of respondent No. 5 on the post of Panchayat Karmi in Gram Panchayat Patehra (Mauganj), Janpad Panchayat Hanumana, Distt. Rewa.