Citation : 2021 Latest Caselaw 1432 MP
Judgement Date : 8 April, 2021
1 WA-404-2021
The High Court Of Madhya Pradesh
WA-404-2021
(NARAYAN PRASAD JATAV AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 08-04-2021
Heard through Video Conferencing.
Shri Aviral Vikas Khare, Advocate for the appellants.
Shri Shobhitaditya, Advocate appearing on advance copy accepts
notice on behalf of the respondent No.2.
Learned counsel for the appellants submitted that the appellants were
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 appellants to hostile discrimination.
Learned counsel for the respondent No.2 has relied upon a Division Bench judgment of this Court.
Till the next date of hearing, the appellants 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 they were relieved pursuant to the order of the learned Single Judge till they rejoined, shall be treated as dies- non.
Matter to come up for hearing on 19.04.2021 along with W.A. Nos.403, 436, 437, 438, 439, 440, 441, 442, 443, 444, 445, 446 and 447 of 2021.
(MOHAMMAD RAFIQ) (SANJAY DWIVEDI)
CHIEF JUSTICE JUDGE
S/
Digitally signed by SACHIN CHAUDHARY
Date: 2021.04.09 13:45:48 +05'30'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!