Bhagwan Das vs The State Of Madhya Pradesh
2022 Latest Caselaw 2863 MP

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                 The High Court Of Madhya Pradesh
                           WP No. 4727 of 2022
                     (BHAGWAN DAS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 28-02-2022
         Shri Prashant Sharma, learned counsel for the petitioner.

         Shri Neelesh Singh Tomar, learned GA for respondent No.1/State.

Shri Vivek Khedkar, learned counsel for respondent No.2. Grievance of petitioner is that he is work charge employee and as per rule 8 of Work Charged and Contingency Paid Employees Appointment and Conditions of Services Rules, 1975 he is entitled to be superannuated at the age of 62 years

whereas respondent University intends to superannuate him at the age of 60 years.

Counsel for the respondent University filed preliminary reply and opposed the prayer on the basis of relevant regulation of University and judgment passed by the Coordinate Bench in the case of JNKVV vide order dated 10-07-2019 Writ Petition No.11448/2019 and seeks parity.

Considering the submission, it appears that matter requires detailed hearing, therefore, two weeks' time is granted to the counsel for the respondents to file reply touching all the contours of controversy. It is made clear that matter shall be heard at admission stage itself at the earliest.

Although no interim relief at this juncture is granted, however, it is made clear that if petitioner succeeds in petition then he shall be entitled to all benefits as per applicable law.

List on 24-03-2022.

(ANAND PATHAK) JUDGE

Anil* ANIL KUMAR CHAURASIY A 2022.02.20 20:11:03

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