NEELAM DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P. (C) 3186/2012

(2.) The petitioners are also seeking direction against the respondents to pay entire back wages from the date of termination of services until the date of re-instatement and other consequential benefits.

(3.) The petitioners were appointed vide order dated 05.07.2010 by the Tribal Co-operative Marketing Development Federation of India Limited (TRIFED) on the post of Clerks on a consolidated remuneration of Rs. 9,817/- per month.