UTTAM PRASAD TRIPATHI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) PETITIONERS were employees in the establishment of M.P. State Cooperative Oil Seed Growers Federation. Due to financial crisis in the Corporation, services of the petitioners were sent on deputation to the M.P. State Co -operative Tribunal and since then they are working there.

(3.) IN view of the above, respondents are now required to consider the case of the petitioners, examine it in the light of the law laid down in the case of Dinkar Pratap Singh Chouhan (Supra) and grant to the petitioners similar benefits as has been granted to other similarly situated employees. The aforesaid exercise be undertaken and completed by the respondents as far as possible within three months from the date the petitioners' furnishes a copy of the order passed today and a copy of the petition on the authorities.