RAGHUVIR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The writ and as well as supervisory jurisdiction of this Court is invoked to assail annex Annexure P/1 dated 22/01/2015 issued by the respondent No.1 sanctioning an amount of Rs. 2,30,992/- in favour of the petitioner as difference of salary for the period from 14/01/1995 to 31/05/2007 in regard to which adjudication by Labour Court, Industrial Court, this court and the apex court was made in favour of the petitioner/workman in the last about two decades.

(2.) The grievance of petitioner/workman is that the amount of Rs.2,30,992/- sanctioned in favour of the petitioner is defficient when compared with actual and adjudicated recoverable amount under the RRC Annexure P/8 issued for recovery of an amount of Rs. 3,96,143/- as arrears of land revenue.

(3.) The petitioner workman has also raised grievance of payment of less amount to the tune of Rs. 1,01,593/- despite the RRC (Page No.64 of the writ petition) dated 29/03/2014 seeking to recover as arrears of land revenue an amount of Rs. 2,89,280/- as difference of salary for the period of 01/06/2007 to 04/10/2009 (date of superannuation).