CHIEF ENGINEER Vs. OMPRAKASH

JUDGEMENT

(1.) On due consideration, the application is allowed and the delay in filing of the appeal is hereby condoned. By this writ appeal, appellant/State of M.P. has assailed the order passed by the learned Single Judge of this Court dated 11th of January, 2013 in W.P. No. 3765/2012 and other connected matters.

(2.) The basic issue decided and dealt with by the learned Single Judge was regarding payable to the employee who were classified as permanent based upon the order passed by the Labour Court, Ujjain dated 26th of November, 2010. Learned Single Judge relying upon the Division Bench Judgment of this Court passed in W.P. 2931/2006 (s) and other identical case observed that the order of the Labour Court was sustainable.

(3.) Learned counsel for the appellant submits that with respect to the judgment of the Division Bench, SLP were filed and in one of Roopram case, Hon'ble Supreme Court has admitted the SLP, however, no order has been passed with respect to the Division Bench Judgment as quoted above.