MANAGING DIRECTOR Vs. SITA RAM PATEL

JUDGEMENT

(1.) In view of the obtaining factual matrix, the Division Bench, by order dated 27-6-2019 has referred the following questions for consideration before this Bench :

(2.) Before adverting to the issues, it is apt to quote the reliefs prayed in the writ petitions and the directions passed by the learned Single Judge thereon. The writ-petitioners/respondents sought for the following reliefs:

(3.) The learned Single Judge taking into consideration the judgment passed by a Division Bench of this Court at Indore in W.A. No.334/2015 [M.P. State Electricity Board (Now known as M.P. Paschim Kshetra Vidyut Vitran Co. Ltd., Indore vs. Bijli Karmchari Sangh, decided on 14-6-2016] - hereinafter referred to as "Bijli Karmchari Sangh case", allowed the writ petition with the following directions :