Anirudh Thakre vs Additional Secretary
2024 Latest Caselaw 28130 MP

Madhya Pradesh High Court

Anirudh Thakre vs Additional Secretary on 4 October, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

          NEUTRAL CITATION NO. 2024:MPHC-JBP:51025




                                                              1                        MP-1953-2020
                                  IN     THE       HIGH COURT OF MADHYA
                                                        PRADESH
                                                      AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                ON THE 4th OF OCTOBER, 2024
                                               MISC. PETITION No. 1952 of 2020
                                     JAGDISH JANARDAN LANGOTE AND OTHERS
                                                     Versus
                                       ADDITIONAL SECRETARY AND OTHERS
                                                                  AND
                                               MISC. PETITION No. 1953 of 2020
                                           ANIRUDH THAKRE AND OTHERS
                                                       Versus
                                         ADDITIONAL SECRETARY AND OTHERS
                           Appearance:
                              Shri Sunil Kumar Gupta - Advocate for the petitioners.
                              Shri Utkarsh Agrawal - Advocate for respondents.

                                                                  ORDER

Petitioners have filed these petitions under Article 226 of the Constitution of India making a prayer that they are entitled to get full

back wages instead of 20% back wages.

2. Award dated 31.10.2019 was considered in connected matter i.e. WP No.1482/2020. Issue before Court is similar. In said writ petition, award is partially modified as under:-

"10. Considering aforesaid judgment, instead of reinstatement of Workmen, petitioners are directed to pay lump-sum compensation of Rs.3,00,000/- to each of the respondents.

NEUTRAL CITATION NO. 2024:MPHC-JBP:51025

2 MP-1953-2020 Compensation shall be paid within two months, failing which respondents will be entitled to get interest @ of 12% per annum. Cost of Rs.10,000/- is awarded to each of the respondents as litigation expenses which is to be paid by petitioners to respondents."

3. Since, subject matter of this petition is same, therefore, these petitions are also disposed off giving the same aforesaid benefit to petitioners. Order passed in WP No.1482/2020 will apply mutatis mutandis in case of petitioners.

4. With aforesaid, petitions are disposed off.

(VISHAL DHAGAT) JUDGE

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