Madhya Pradesh High Court
Sanjay Kumar Upadhyay vs The State Of Madhya Pradesh on 1 December, 2014
1
W.P.No.13022/2010
1/12/2014.
One of the question involved in this petition
requires this Court to consider as to what is the actual
duty performed by the Time Keeper ? Learned counsel
for the petitioner submits that Time Keeper does not
perform technical nature of duty, however, in the return
filed by the respondents it has been stated that various
technical duties are being performed by the Time Keeper.
That being so, for the purpose of deciding the dispute, particularly with regard to the nature of duties performed by the Time Keeper, it is necessary for us to call for a affidavit from the EngineerinChief of the department concerned or an officer authorized by the EngineerinChief indicating the nature of work and duties performed by the Time Keeper in the Department of Irrigation/ Water Resources Department.
Let an affidavit be filed indicating the exact nature of duties performed by Time Keeper within two weeks.
List in the week commencing 12 th January 2015.
(Rajendra Menon) (Ms. Vandana Kasrekar) Judge Judge mrs.mishra