Pushpa vs Sanjay Shukla
2021 Latest Caselaw 4569 MP

                                                   1                               CONC-2693-2019
                       The High Court Of Madhya Pradesh
                                 CONC-2693-2019
                                 (PUSHPA AND OTHERS Vs SANJAY SHUKLA AND OTHERS)

            6
            Indore, Dated : 23-08-2021
                      Heard through Video Conferencing.
                      Shri Karpe Prakhar Mohan, learned counsel for the Petitioner.
                      Shri Amol Shrivastava, learned counsel for the Respondent [R-4].

Shri Pushyamitra Bhargava, learned counsel for the contepner Shri Malay Shrivastava, present Principal Secretary apearing through Video

Conference submits that he has taken a task to settle all the dispute pertaining to the pending cases before High Court in respect of class VI employees like petitioners. He will consider the cases of those employees also, who did not approach the court but they are entitled for the benefit as per judgment passed by this court in the present case, for this also, he needs atleast four months time.

Let an affidavit to this effect be filed within a week. Office is directed to place the same on record. At this stage, I am inclined to grant two months time, thereafter, this

court shall consider to grant further time looking to the steps taken by Principal Secretary.

Let additional reply be filed alongwith status report. List on 29.10.2021.

(VIVEK RUSIA) JUDGE

Praveen

Digitally signed by PRAVEEN NAYAK Date: 2021.08.24 10:21:29 +05'30'