Madhya Pradesh High Court
Loknath Pandey vs The State Of Madhya Pradesh on 13 February, 2017
WP-1779-2017
(LOKNATH PANDEY Vs THE STATE OF MADHYA PRADESH)
13-02-2017
Mr. Ravendra Shukla, learned counsel for the petitioner.
Mr. Santosh Yadav, learned P.L. for the respondent/State.
Heard.
The grievance of the petitioner is that he succeeded from Labour Court but benefit of the same have not been extended to him. RRC issued by Labour Court dated 29.07.2016, is not implemented by the respondents. Reliance is placed on the order passed by this Court in W.P. No.1568/2016.
Prayer is opposed by learned P.L. In view of the submissions made by learned counsel for the petitioner and with the view to maintain parity, it is directed that in case the petitioner files certified copy of this order alongwith copy of the Revenue Recovery Certificate before the Collector of the concerned District, the Collector shall ensure that recovery, in accordance with certificate is made provided that order issuing the Revenue Recovery Certificate is not stayed by a higher forum and the benefit granted to the petitioner within a period of three months from the date of receipt of certified copy of the order passed today.
With the aforesaid directions, the petition is disposed of.
(SUJOY PAUL) JUDGE s@if