Supreme Court - Daily Orders
Brajendra Singh Kushwah vs M.P.State Electricity Board . on 27 April, 2015
Bench: S.A. Bobde, C. Nagappan
ITEM NO.4 COURT NO.12 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 28516/2013
(Arising out of impugned final judgment and order dated 19/06/2012
in WP No. 137/2012 passed by the High Court Of M.P At Gwalior)
BRAJENDRA SINGH KUSHWAH & ORS. Petitioner(s)
VERSUS
M.P.STATE ELECTRICITY BOARD AND ORS. Respondent(s)
(With office report)
Date : 27/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Daya Krishan Sharma,Adv.
Mr. I.C. Sharma, Adv.
For Respondent(s) Mr. Rohit K. Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent- Board has stated in paragraph 5 of the counter affidavit as follows:
“It is submitted that the Answering Respondent in compliance of the Judgment of this Hon'ble Court passed in judgment dated 4th March, 2014 in Civil Appeal No. 4371 of 2008 vide order dated 24.12.2014 and clarification order dated 18.04.2014 has decided to grant the benefits to the petitioners at par with the employees of the Answering Respondents in the matter of pay scale, dearness allowance and other fringe benefits Signature Not Verified w.e.f. 4th March 2014 after calculating the Digitally signed by Meenakshi Kohli Date: 2015.04.28 benefits till 3rd March, 2014 notionally.” 12:06:12 IST Reason:1
The respondent-Board shall grant the entire benefits to the petitioners as stated above within six weeks.
The special leave petition is disposed of accordingly.
(MEENAKSHI KOHLI) (RENU DIWAN)
COURT MASTER COURT MASTER
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