Madhya Pradesh High Court
Vijay Kumar Joshi vs Shri Akash Tripathi on 16 January, 2019
1 CONC-2376-2018
The High Court Of Madhya Pradesh
CONC-2376-2018
(VIJAY KUMAR JOSHI Vs SHRI AKASH TRIPATHI)
5
Indore, Dated : 16-01-2019
Shri Jagdish Beheti, Advocate for the applicants.
Shri V.K.Jain, Sr. Advocate assisted by Shri Y.S.Raghuvanshi,
Advocate for the respondents.
Shri Jain has passed on Board, order dated 10/01/2019 passed by the Executive Director (IR) of the M.P.Paschim Kshetra Vidyut Vitaran Company Ltd., according approval for payment of pension and pensionary benefits to the applicants. He submits on instructions that case of each of the applicants need to be examined individually in the matter of calculation of pensionary benefits and the dues thereof. Hence, the exercise may require sufficient period of time.
In view of the aforesaid, the hearing is deferred for eight weeks, as suggested by Shri Jain, learned senior counsel.
Let, compliance of the order as assured before this Court be completed within eight weeks.
Call out on 18/03/2018.
(ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 17/01/2019 12:24:34