PARASNATH RAMESHWAR PRASAD Vs. MANAGER

JUDGEMENT

(1.) With the consent of the parties the matter is taken up for final hearing today.

(2.) Mr.Jadhav, learned Counsel for the petitioner, states that Special Civil Application No.3082/2002 which was ordered to be heard with this petition by the order dated 8-3-2002 is already heard and disposed of and, therefore, he states that this petition only is only required to be heard.

(3.) The present petition is preferred by the petitioner for appropriate directions to Respondent No.3 to recover the legal dues with interest from Respondents No.1 and 2 as per the Recovery Application dated 6-10-2000.