STATE OF M.P. Vs. RANDHEER SINGH BHADORIA

JUDGEMENT

(1.) HEARD .

(2.) THIS writ appeal has been filed by the appellants against the order dated 15.12.2010. In that order, the learned Single Judge has allowed the writ petition filed by the petitioner by accepting the plea that his son is in possession of the government quarter, therefore, the gratuity due to him may be released. The order passed by learned Single Judge is as under :

(3.) WE have gone through the judgment cited by the respondent in the case of WCL Vs. Gyanwati and Others : 2012 (1) MPLJ 456 wherein, it has been held as under :