Union Of India vs Bhagwan Singh
2024 Latest Caselaw 14880 MP

Madhya Pradesh High Court

Union Of India vs Bhagwan Singh on 17 May, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                            MP No. 2313 of 2024
                                                (UNION OF INDIA AND OTHERS Vs BHAGWAN SINGH)

                          Dated : 17-05-2024
                                   Shri Pushpendra Yadav - Deputy Solicitor General for the

                          petitioners/Union of India.
                                   Shri Manan Agrawal - Advocate for the respondent.

Learned counsel for petitioner/employer prays for time to go through the judgment of Three Judge Bench decision in Union of India v. K.V.

Jankiraman (1991) 4 SCC 109 and thereafter make his submission as regards entitlement of full backwages instead of notional promotion.

List in the next week.

                             (SHEEL NAGU)                                   (AMAR NATH (KESHARWANI))
                                JUDGE                                                JUDGE

                          mohsin