STATE OF MADHYA PRADESH Vs. GHISI BAI

JUDGEMENT

(1.) The present review petition has been filed for review of the order dtd. 3/11/2025 passed by this Court in WP No.42676/2025.

(2.) Counsel for the applicant submits that the Labour Court had wrongly held that the employee is entitled for classification and the financial benefits of permanent employee.

(3.) Upon perusal of the impugned order passed by this Court, this Court finds that this Court quashed the order rejecting the representation of the petitioner and directed the department to grant all consequential benefits to the petitioner as per para 5 of the award passed by the labour court. It is relevant to mention here that this Court had noted that the award passed by the labour Court had attained finality as the same has been affirmed up to the Supreme Court.