Madhya Pradesh High Court
Dinesh Kumar Dubey vs Member Judge State Industrial Court on 1 August, 2018
1 MCC-1129-2017
The High Court Of Madhya Pradesh
MCC-1129-2017
(DINESH KUMAR DUBEY Vs MEMBER JUDGE STATE INDUSTRIAL COURT)
3
Jabalpur, Dated : 01-08-2018
Shri Manoj Chandurkar, learned counsel for the applicant.
Shri Rohit Jain, learned Government Advocate for the respondents/State.
This MCC has been filed for restoration of W.P. No.2790/2001 which was dismissed for want of prosecution on 05.09.2013.
Learned counsel for the petitioner submits that the petitioner could not get the knowledge about the dismissal of the said writ petition, therefore, the delay in filing this petition be condoned.
On the other hand, learned Government Advocate submits that no proper reason has been assigned for filing this M.C.C. at this stage However, the applicant is filed the writ petition against the order passed by the Industrial Court and the matter relates to the termination of the services of the petitioner, therefore, I allowed this M.C.C. and the W.P. No.2790/2001 is restored to its original number.
Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE Tabish Digitally signed by MOHAMMAD TABISH KHAN Date: 2018.08.03 15:02:42 +05'30'