Citation : 2021 Latest Caselaw 1356 MP
Judgement Date : 7 April, 2021
1 WA-378-2021
The High Court Of Madhya Pradesh
WA-378-2021
(RAVI SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 07-04-2021
Shri R.N. Singh, learned senior Advocate with Shri G.P. Kekre and
Shri Adamya Bajpai, learned counsel for the appellant.
Shri Ankit Agrawal, learned Govt. Advocate accepts notice on behalf
of respondent no.1.
Shri Shobhitaditya, learned counsel accepts notice on behalf of
respondent no2.
Learned Senior Counsel for the appellant submitted that the appellant was working even beyond the age of 60 years pursuant to the order passed by the leaned Single Judge inasmuch as the respondent/Corporation itself has enhanced the age of retirement of its employees from 60 years to 62 years with effect from 31.3.2020. There is no rational behind such a classification and that action of the respondent tantamounts to treating the equals as unequals thereby subjecting the appellant to hostile discrimination.
Learned counsel for the respondents has relied upon a Division Bench
judgment of this Court.
Till the next date of hearing, the appellant shall be allowed to continue in service in terms of the interim order earlier passed by the learned Single Bench. However, the period during which he was relieved pursuant to the order of the learned Single Judge till he rejoined, shall be treated as dies-non.
Matter to come up for hearing along with W.A. No. 403/2021 and W.A. No. 404/2021 on 19.04.2021.
(MOHAMMAD RAFIQ) (SANJAY DWIVEDI)
CHIEF JUSTICE JUDGE
rao
Signature Not Verified
SAN
Digitally signed by SATYA SAI RAO
Date: 2021.04.08 11:56:35 IST
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