Pratha Yadav Through Legal ... vs Union Of India
2021 Latest Caselaw 2464 MP

The High Court of Madhya Pradesh Bench at Indore

WP No.9395/2021 Indore, Dated:16.06.2021 Heard through video conferencing. Shri P.K.Bhat, learned counsel for petitioner submits that petitioner's father was an employee of railways and petitioner is claiming terminal benefits. Counsel for petitioner prays for time to examine Sec.3(q) and Sec.14 of Administrative Tribunal Act, 1985 as well as constitution bench judgment of Supreme Court in L.Chandra Kumar Vs. Union of India & Ors (1997) 3 SCC 261 so that he can address on the question of maintainability of the petition before this court.

As prayed by Shri Bhat, list on 21/06/2021.

(SUJOY PAUL) Judge

Signature Not Verified VerifiedDigitally Digitally signed by SAN VARGHESE MATHEW Date: 2021.06.17 09:55:39 IST