JYOTI KUMAR MALVIYA Vs. INDIAN FARMERS FER. CO

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the parties at considerable length. We direct the appellant to appear before the Director (HR) of the Respondent No.1-Society and submit his claim, who will verify and process the same in accordance with law and release the permissible benefits, if any, to the appellant within a period of two months from today.

(2.) We make it clear that any decision taken at an earlier point of time shall not stand in the way of the Director (HR), who will consider the claim of the appellant afresh as per this order.

(3.) In that view of the matter, we leave open the question of law and dispose of the appeal.