M.P.State Co-Operative Dairy ... vs P.S. Kotalkar
2024 Latest Caselaw 3343 MP

Madhya Pradesh High Court

M.P.State Co-Operative Dairy ... vs P.S. Kotalkar on 5 February, 2024

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                   1                  WP No.3216/2011


IN THE HIGH COURT OF MADHYA PRADESH
           AT JABALPUR
                         BEFORE
     HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
              ON THE 5th OF FEBRUARY, 2024
              WRIT PETITION No. 3216 of 2011
BETWEEN:-
1.    M.P.STATE CO-OPERATIVE DAIRY FEDERATION
      LTD.   THROUGH     MANAGING    DIRECTOR
      HABIBGANJ    ROAD,   BHOPAL     (MADHYA
      PRADESH)

2.    MANAGING DIRECTOR M.P.     STATE CO-
      OPERATIVE DAIRY FEDERATION LIMITED
      HABIBGANJ ROAD BHOPAL (MADHYA PRADESH)

3.    INDORE CO-OPERATIVE DAIRY FEDERATION
      LIMITED CHANDA TALAWALI, MAANGALIY
      THROUGH GENERAL MANAGER

                                                      .....PETITIONERS
(BY SHRI PRANAY GUPTA - ADVOCATE)

AND
P.S. KOTALKAR S/O SHRI SHANKER RAO KOTALKAR
R/O 11/1/2, CHANDRABHAGA MAIN ROAD, FLAT NO.309,
RIDHI VINAYAKA APARTMENT, JOONI, INDORE
(MADHYA PRADESH)

                                                      .....RESPONDENT
(BY SMT. SHOBHA MENON - SENIOR ADVOCATE WITH SHRI RAHUL
CHOUBEY - ADVOCATE)
      This petition coming on for hearing this day, the court passed the

following:

                                 ORDER

This petition under Article 227 of Constitution of India has been filed seeking the following reliefs:

"(1) This Hon'ble Court may kindly be pleased to set aside the findings of paragraph No.-14 of the

impugned judgment dated 29.1.2010 (Annexure-P/1) passed in second appeal no. 45/09 by the learned M.P. State Co-operative Tribunal, Bhopal and instead it may kindly be held that the order of termination of the services of the respondent has been passed as per law and the same may kindly been confirmed. (2) To issue any other suitable direction/order looking to the facts and grounds of the petition and also award cost of the litigation."

2. Today this Court by a separate order passed in the case of P.S. Kothalkar Vs. M.P. State Co-operative Dairy Federation Limited in W.P. No.2873/2010 which was filed by employee has set aside the impugned order and has remanded the matter back.

3. Accordingly, this petition is also disposed of in the light of order passed today in the case of P.S. Kothalkar Vs. M.P. State Co- operative Dairy Federation Limited.

(G.S. AHLUWALIA) JUDGE vc

VARSHA CHOURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH,

CHOUR 2.5.4.20=f460d4685ef5a4622238f0b5 9b78c2407fd3ee2f619d9ce8e428c22 4c23ec8ac, postalCode=482001, st=Madhya Pradesh, serialNumber=A0506346908D8FDC4

ASIYA A2DA9968A85B01E1D95EF7D16305 53560798626817C4267, cn=VARSHA CHOURASIYA Date: 2024.02.15 17:25:46 +05'30'