Citation : 2021 Latest Caselaw 2507 MP
Judgement Date : 17 June, 2021
1 WP-8879-2021
The High Court Of Madhya Pradesh
WP-8879-2021
(SANJAY SINGH RATHORE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 17-06-2021
Through Video Conferencing.
Shri Sanjay Agrawal, Advocate for the petitioner.
Shri Amit Bhurrak, PL for the respondents/State, on advance copy.
Heard on the question of admission as well as on interim relief. The learned counsel for the petitioner submits that the petitioner is
working on the post of Sports Officer in Hitkarni Mahila Mahavidyalaya,Jabalpur and he has been considered to be a Teacher in view of the Full Bench judgment passed in the case of State of M.P. & Ors. vs. Yugal Kishore Sharma (W.A.No.613/2016). He further submits that in view of the order passed by the co-ordinate Bench, the petitioner is entitled to get the benefit of enhanced age of retirement, accordingly, he should not be retired at the age of 62 years.
Considering the above, let notice be issued to the respondents on payment of process fee within a period of seven days by ordinary as well as
RAD mode,returnable within four weeks.
Considering the fact that in other identical petitions, the co-ordinate Benches have granted interim relief in favour of the employees working on the post of Sports Teacher, to maintain the concept of parity, it is directed that the petitioner shall be allowed to continue in service till next date of hearing and would not be retired if he has attained the age of 62 years.
Certified copy/e-copy as per rules.
(NANDITA DUBEY) JUDGE
jk
Signature Not Verified SAN
Digitally signed by JITIN KUMAR CHOURASIA Date: 2021.06.17 15:58:42 IST
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