LAWS(MPH)-2001-5-34

M P ELECTRICITY BOARD Vs. VASANTRAO SHINDE

Decided On May 16, 2001
MADHYA PRADESH ELECTRICITY BOARD Appellant
V/S
VASANTRAO SHINDE Respondents

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against an ex parte interlocutory order passed by a learned Single Judge whereunder the present appellants had been directed to ensure that the petitioner/respondent is allowed to work and be paid monthly salary and allowances of the post of Telephone Operator/t. A. Grade-II until further orders.

(2.) WE have heard the learned counsel representing the appellants as well as the learned counsel representing the petitioner/respondent, and have carefully perused the record.

(3.) THE writ petition giving rise to his appeal had been filed praying for a direction requiring the present appellants to absorb and regularise the service of the petitioner on the post of Telephone Operator or on equivalent post of Testing Assistant, Grade-II with a further direction requiring the appellants to pay to the petitioner the pay and allowances attached to the post of Telephone Operator with effect from 3-10-1991. It had further been prayed that the present appellants be directed not to demote him to the post of Line Attendant, Grade-II and for quashing of the order dated 13-6-1997 passed by the appellants.