VIJAY KUMAR JOSHI Vs. AKASH TRIPATHI

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) The present appeals, except the two mentioned in paragraph 3 hereafter, assail the correctness of the judgment and order dtd. 22/8/2019 passed by the Full Bench of the High Court of Madhya Pradesh at Jabalpur in a bunch of Writ Appeals whereby it answered the two questions referred to it and held that the judgment of the Division Bench in the Writ Appeal No.334 of 2015, holding that the employees of the Society were entitled to pension, did not lay down the correct law and further that the employees were not entitled to the benefit of pension as claimed by them but would be governed by the terms of absorption which provided that pension and gratuity would be admissible as per the rules and regulations of the Society. These appeals further assail the consequential orders passed by the Division Bench disposing off Writ Appeals in the light of the judgment of the Full Bench dtd. 22/8/2019.

(3.) The following two appeals that arise out of SLP(C) No.23286/2019 and SLP(C) No.3805/2021 arise from separate orders passed in contempt proceedings whereby the contempt proceedings were closed. In one of the contempt proceedings, it was held that the employees had been granted pension counting their service from the date of absorption in the Madhya Pradesh State Electricity Board [MPSEB], whereas in the other contempt proceedings, the proceedings were dropped in view of the judgment of the Full Bench dtd. 22/8/2019 referred to above.