The State Of Madhya Pradesh vs Bhojraj Rajoria
2022 Latest Caselaw 6310 MP

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                                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                                        AT GWALIOR
                                                                            RP No. 983 of 2021
                                                     (THE STATE OF MADHYA PRADESH AND OTHERS Vs BHOJRAJ RAJORIA AND OTHERS)

    Dated : 27-04-2022
                                                    Shri Devendra Chaubey, learned counsel for the petitioners.

                                                    Shri Alok Bhandhu Shrivastava, learned counsel for respondent.

It is the submission of counsel for the petitioner that in the instant case, respondent is not a driver whereas, he is a mixer operator therefore, he cannot avail the benefit of judgment rendered by this Court in the case of K.L.Asre Vs. State of M.P. decided on 07.11.2005 in W.P.No.1070/2003.

Counsel for the respondent opposed the prayer on the ground that case of K.L.Asre (Supra) was in respect of grant of Kramonnati/Time Bound Promotion but employees of work charge establishment are not confined to driver or time keeper.

It appears that dispute requires to be resolved through mediation. "Mediation has immense potential to bring well-being to the litigating parties. In-fact mediation is like "Meditation in Litigation" so as to bring peace and finality to the litigation."

Shri Vivek Jain, Advocate is requested to take responsibility of mediation so

that matter can be resolved at an early date.

Parties are directed to appear before Shri Jain on the date so fixed by him alongwith all their particulars and he shall submit a report within one month thereafter.

Office is directed to supply copy of petition and relevant documents be provided to Shri Jain within a week.

Shri Devendra Chaubey is directed to make available the expert advice of concerned officers of department if required.

List the case in Month of July, 2022.

(ANAND PATHAK) JUDGE

Ashish* ASHISH Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR,

CHAURA postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4 de08c6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A 0FD201D0242B64,

SIA serialNumber=A926F3CBF979ECA6A4C477577 EEDBA3AB4F94593A930B98DAE1B0AD16F90B 5FD, cn=ASHISH CHAURASIA Date: 2022.04.27 19:36:50 -07'00'