Madhya Pradesh High Court
Nand Kishore Sharma vs Chiarman Cum Managing Director on 13 April, 2015
WP-20394-2012
(NAND KISHORE SHARMA Vs CHIARMAN CUM MANAGING DIRECTOR)
13-04-2015
Parties through their counsel.
In all these matters only M.P. Poorv Kshetriya Vidyut Vitran Company
Ltd. is involved who is supposed to give employment to those persons who
employs the work of electricity distribution which has been taken away by the
State Government and because of that, employees working in those societies
have been rendered jobless.
The State Government is in the process of absorbing number of
employees in similar circumstances and in fact even in the present bunch of
cases they have already absorbed some of the employees in other jobs.
According to the respondent-Electricity Company, no one from
petitioners can be absorbed. They have already filed a reply along with a chart giving the reason for their decision.
It is submitted by some of the counsel that they have not received copy. All such counsel should write a letter by tomorrow to Shri Sankalp Kochar or Shri Mukesh Agarwal, Advocates, giving full particulars of their cases and the counsel appearing for the Company, on receipt of such letter will supply a copy of the reply within three days thereafter.
On receipt of such replies, the petitioner, if wish to file rejoinder, may do so within next one week after giving an advance copy to the counsel appearing for the Electricity Company.
Counsel for both the parties are directed to come prepared for addressing arguments on the question of absorption by preparing charts showing the name of the person, the date of his having rendered jobless, the qualification, if any, which entitles him to be absorbed and the category in which he was working.
Similarly, the respondent-Electricity Company will also prepare a chart and also prepare the relevant record for which directions have already been given.
List this matter for final disposal on 07.05.2015. The matter will be shown at the top of the list and will be treated as part heard subject to the orders of the Hon'ble Chief Justice.
Interim order, if any, shall continue till next date of hearing.
(MOOL CHAND GARG) JUDGE