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[Cites 1, Cited by 3]

Chattisgarh High Court

Darshan Singh Rajput vs Chhattisgarh Infrastructure ... on 23 July, 2018

Author: Sharad Kumar Gupta

Bench: Sharad Kumar Gupta

                                              1

                                                                                        AFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                        WPS No. 3760 of 2018

                Darshan Singh Rajput S/o. Shri Babulal Rajput, Aged About 53
                Years R/o. 29/71 Kanch Mill Ke Pichhe Wali Gali, Gopalpur,
                Moraina (Madhya Pradesh)

                                                                            ---- Petitioner

                                          Versus

            1. Chhattisgarh Infrastructure Development Corporation Through
                Its Managing Director, Shastri Chowk, Post And Police Station
                Raipur, District Raipur Chhattisgarh.

            2. M P Road Transport Corporation ( Formerly MPSRTC ) Through
                Its Managing Director, Habibganj Bhopal - 6 ( M P )

                                                                      ---- Respondents

For the Petitioner              :       Ms. Veena Nair, Advocate
For the Res. No.1               :       Shri Afroz Khan, Advocate appears on
                                        behalf of Shri Ashish Shrivastava, Advocate
-----------------------------------------------------------------------------------------------

Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 23 /07/2018

1. Heard counsel for the parties.

2. The petitioner has preferred this writ petition to direct the respondents to pay his amount lying in deposit under the EDF Scheme with appropriate rate of interest.

3. Petitioner was employee of the erstwhile Madhya Pradesh Road Transport Corporation.

4. Counsel for the petitioner submitted that petitioner will move the representation before the respondent No. 2 and the respondent No. 2 may directed that such representation may be disposed of expeditiously as per law and procedure.

5. Looking to the facts and circumstances of the case and submissions 2 made by the counsel for the petitioner, the writ petition is disposed of with this direction that the petitioner may file representation before the respondent No. 2 within ten days from today and the respondent No. 2 shall decide such representation after the verification and if the case of the petitioner is similar to the previous set of petitioner namely G.K. Gupta vs. The Managing Director & Others, W.P.(S) No. 6510/2009 with other connected matters, according to law and procedure preferably within 90 days. This Court has not touched the merits of the case Certified copy today.

Sd/-

(Sharad Kumar Gupta) Judge Kamde