MANAGING DIRECTOR Vs. ASHOK PRAJAPATI

JUDGEMENT

(1.) Heard. This writ appeal has been filed by the appellants under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko appeal) Adhiniyam, 2005 aggrieved of the order dated 29.03.2012 passed by the learned single Judge of this Court in W.P. No. 3981/2007 whereby, the learned single Judge by a common order passed in number of writ petitions passed the following direction:--

(2.) When the matter came up before us, the learned counsel appearing for the appellants submitted that the respondent has not filed the affidavit to submit that he will not claim back-wages and that the back wages which has already been received by him, may be deducted from the amount payable to them under the VRS, the affidavit was filed on behalf of the respondent.

(3.) It will be appropriate to take note of the order passed in 21.01.2013 which reads as under:--