STATE OF MADHYA PRADESH Vs. KESAV PRASAD RAJE

JUDGEMENT

(1.) Both petitions involving the same set of facts and circumstances were heard analogously and are being decided by this common order.

(2.) Earlier petition i.e. W.P. No.1102/2013 was filed by the State assailing the order dtd. 20/12/2021 passed by Labour Court No.2, Bhopal in Case No.5/I.D. Claim/09, whereby application preferred by the workman u/S.33-C(2) of the Industrial Disputes Act, 1947 ('ID Act' for brevity) was allowed directing payment of Rs.3,27,800.00, which arose out of the order dtd. 2/3/2002 passed by the same Labour Court in Case No.10/95/MPIR classifying the respondent/employee as permanent employee w.e.f. 31/1/1995 against the post of Hand Pump Mechanic with direction to pay him consequential benefit of admissible pay scale and other service benefits.

(3.) It is pertinent to point out that in W.P. No.1102/2013 filed by the State, this Court did not grant any interim order in favour of the State. The benefit flowing from the order passed by the Labour Court u/S.33- C(2) of ID Act which is challenged in W.P. No.1102/2013 filed by the State has not yet reached the workman.