Dr. Naresh Singh Tomar vs The State Of Madhya Pradesh
2023 Latest Caselaw 14343 MP

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           WP No. 21676 of 2023
                                       (DR. NARESH SINGH TOMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 31-08-2023
                                     Shri Anil Sharma, learned counsel for the petitioner.

                                     Shri Vishal Tripathi, learned GA for respondent/State.

Heard on admission.

It is the grievance of the petitioner that his gratuity and leave encashment have been withheld by the respondents contrary to the mandate as referred in the case of Jaswant Singh Gill vs M/S. Bharat Coking Coal Ltd. & Ors

(2007) 1 SCC 663 and the judgment of coordinate Bench of this Court in the case of Bhuvan Singh Waskel Vs. State of M.P. and Ors. passed in W.P.No.17844/2020.

Issue notice to the respondents on payment of process fee through RAD mode within seven working days, returnable within four weeks.

Meanwhile, respondents are directed to file reply considering the plea raised by the petitioner as referred above.

List in the week commencing 09.10.2023.

(ANAND PATHAK) JUDGE

Ashish*

Signature Not Verified Signed by: ASHISH CHAURASIA Signing time: 31-08-2023 06:51:41 PM