Sawarjeet vs Western Coal Fields Ltd.
2021 Latest Caselaw 970 MP

                                                             1                              WP-8135-2020
                                 The High Court Of Madhya Pradesh
                                            WP-8135-2020
                                   (SAWARJEET AND OTHERS Vs WESTERN COAL FIELDS LTD. AND OTHERS)

                      5
                      Jabalpur, Dated : 22-03-2021
                                Shri P.M. Francis, learned counsel for the petitioners.
                                Shri Anshuman Swamy, learned counsel for the respondents.

Learned counsel for the petitioners submitted that matter is covered by judgement reported in (2001) 5 SCC 169 [Dena Bank Vs. Ghanshyam]. It is further submitted by him that respondents are required to pay the difference

of salary as petitioner has already been reinstated.

Learned counsel for respondents prays for short time to go through the judgment and to argue the case on the next date of hearing.

Respondents are at liberty to file reply, if required. List the matter in the week commencing 19.04.2021.

                                                                                    (VISHAL DHAGAT)
                                                                                         JUDGE


                      shabana




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Date: 2021.03.23
09:38:16 IST