Madhya Pradesh High Court
M.P.Transport Workers Federation vs The State Of Madhya Pradesh on 9 September, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 WP-12461-2008
The High Court Of Madhya Pradesh
WP-12461-2008
(M.P.TRANSPORT WORKERS FEDERATION Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Jabalpur, Dated : 09-09-2021
Heard through Video Conferencing.
Shri Sanjay Verma, learned counsel for the petitioner.
Shri Pushpendra Yadav, learned Additional Advocate General for the
State.
None for the respondent No.3.
Learned counsel for the petitioner has pointed out that in spite of the previous direction, the reply of the respondent No.3 has not been filed. He has also submitted that in respect of certain employees, the retiral dues have not been released.
The respondent No.3 is directed to respond to the said submission in the reply.
Let the reply be filed by the respondent No.3 within a period of two weeks.
List on 04.10.2021.
(PRAKASH SHRIVASTAVA) (VIJAY KUMAR SHUKLA)
JUDGE JUDGE
ss
Signature Not Verified
SAN
Digitally signed by SATEESH KUMAR
SEN
Date: 2021.09.13 16:19:25 IST