MATHURA PRASAD MAHANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ORDER

(2.) THE respondents are willing to pay the overtime as directed by this Court's order dated the 2/09/1986. THE only dispute is as to working out the method; as to at what rates and for what period the payment will be made and to what persons. It will be just and proper that the learned District Judge, Sundergarh will determine whatever materials are made available to him by either of the parties as to these points. If no material is available then he will proceed on a rough and ready basis as he considers suitable and fit. THE learned District Judge will make such determination within three months from today and the payments will be made within four weeks thereafter. This will not prejudice to the rights of the parties, if any, to agitate any grievances arising out of such determination.