Madhya Pradesh High Court
Umashankar Lal vs Madhya Pradesh Poorva Shetra Vidyut ... on 16 January, 2019
1 WP-28935-2018
The High Court Of Madhya Pradesh
WP-28935-2018
(UMASHANKAR LAL Vs MADHYA PRADESH POORVA SHETRA VIDYUT VITRAN COMPANY LIMITED
JABALPUR)
6
Jabalpur, Dated : 16-01-2019
Shri Sumit Kanojiya, learned counsel for the petitioners.
None appears for the respondents, despite service of notice.
This Court by order dated 27-12-2018 issued notice to the respondents and directed the counsel appearing for the petitioners to serve notice on the respondents by Hamdast service. In compliance to the said order he has filed a copy of the service of Hamdast notice by a covering memo dated 3-01- 2019.
However, despite service of notice, there is no representation on behalf of the respondents.
Counsel for the petitioners prays for interim relief to allow services of the petitioners to continue on the post of Meter Reader. He has invited attention of this Court to I.A. No.14933/2018 to submit that the petitioners are still in service, as their services have not been terminated.
In view of the aforesaid submission and in absence of any rebuttal thereof, as an ad interim measure, it is directed that till next date of hearing status-quo as exists today in respect of services of the petitioners on the post of Meter Reader, shall be maintained.
List after four weeks.
C.c. as per rules.
VIJAY KUMAR SHUKLA) JUDGE ac Digitally signed by AJAY KUMAR CHATURVEDI Date: 2019.01.16 18:26:17 +05'30'