LAXMIPRASAD Vs. MYSORE SUGAR COMPANY LIMITED

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioner has sought relief against the respondent-Company, extending certain benefits and arrears of wages till the date of retirement, in terms of the Memorandum of Settlement dtd. 7/4/2006 and 30/8/2010 (Annexure-C and E respectively). Pursuant to the execution of Memorandum of Settlement, the petitioner has approached the respondent-Company, seeking redressal of his grievance with regard to settlement of benefits and arrears of revised wages till the date of retirement. However, the case of the petitioner has not been considered by the respondent-Company and as such, the petitioner has approached the respondent-Company by representation vide Annexure-F series, and same has not been considered by the respondent-Company. Feeling aggrieved by the same, the petitioner has presented this writ petition.

(3.) Having considered the grounds urged in the writ petition, it is needless to say that, the respondent-Company being an instrumentality of the State under Article 12 of Constitution of India, is bound the consider the grievance of the petitioner in accordance with law and as such, respondent-Company shall consider the representation produced at Annexure-F series made by the petitioner in accordance with law within an outer limit of 8 weeks from the date of receipt of certified copy of this order. It is also made clear that this court in W.P.No.6971 of 2021 disposed of on 23/7/2021 and in W.P.No.22406 of 2021 disposed of on 12/4/2022 had issued similar direction to the respondent-Company therein and therefore, the writ petition is disposed of in terms of the above observations. Accordingly, the writ petition is disposed of.