The State Of Madhya Pradesh vs Narottam Swaroop Dixit
2021 Latest Caselaw 7604 MP

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                       HIGH COURT OF MADHYA PRADESH
                               Writ Appeal No.196/2021
              (State of M.P. & Ors. Vs. Narottam Swaroop Dixit & Anr.)

          Gwalior, Dated: 18.11.2021
                   Shri    D.D.Bansal,       learned     Govt.     Advocate       for   the

          appellants/State.

                   Shri M.L.Swarnkar, learned counsel for respondent No.1.

During the course of hearing, it has transpired that judgment

relied on by learned Single Judge passed in W.P.No.1114/2019

decided on 16.12.2019 stands overruled by the judgment of the

Division Bench in W.A.No.899/2020 decided on 25.9.2020.

However, learned counsel for the respondent/employee submits

that under circular dated 9th December, 1974 clause (3) thereof

provides as under :

Þ3 leLr v'kkldh; f'k{k.k laLFkkvksa ds fyfid ,oa vU; deZpkfj;ksa dh lsok dh vk;q 62 o"kZ rd jgsxhAß

Therefore, the respondent though is an Accountant, is entitled to

continue upto the age of 62 years, albeit the said circular, which is at

variance with circular dated 15.11.2012, has not been taken into

consideration.

Shri Bansal prays for time to seek instructions in the context of

aforesaid circular.

List this case for further orders in the 2nd week of January,

2022.

                   (Rohit Arya)                    (Deepak Kumar Agarwal)
                     Judge                                     Judge
   ms/-

MADHU SOODAN
PRASAD
2021.11.22
10:01:55 +05'00'