MISHRILAL SONI Vs. MANAGING DIRECTOR, MPSRTC

JUDGEMENT

(1.) THE petitioner retired from service of Madhya Pradesh State Road Transport Corporation in February, 2001. He submits that he has not been paid retiral dues as mentioned in para 5.8. as under : <FRM>JUDGEMENT_127_MPWN1_2002.htm</FRM>

(2.) LEARNED counsel for the respondents submits that at present the financial condition of the respondent Corporation is not good and it would be difficult on the part of the Corporation to pay the retiral benefits of the petitioner within a short span of time. Reasonable time be granted to pay the dues.

(3.) UNDER the circumstances, the respondents are directed to settle the claim of the petitioner by 31st December, 2001 and thereafter shall make the payment in accordance with the following directions :