Virendra Nath Rai vs The State Of Madhya Pradesh
2022 Latest Caselaw 951 MP

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                                                   The High Court Of Madhya Pradesh
                                                            WP No. 11268 of 2020
                                                    (VIRENDRA NATH RAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Jabalpur, Dated : 19-01-2022
                                               Heard through Video Conferencing.

                                               Shri Rajendra Kumar Pandey, learned counsel for the petitioner.
                                               Shri Amit Mishra, learned Panel Lawyer for respondent no. 1/State.

List this case on 21st January, 2022 with a view to afford an opportunity to learned counsel for the petitioner to go through the judgment rendered by a Division Bench of this Court in W.P. No. 3694/2019 wherein it

is held that circulars and amendment in the fundamental rules of Madhya Pradesh Ardhavarshiki Ayu Adhiniyam enhancing the age of superannuation of Government service are ipso facto not applicable to the employees of the corporation and there is no material to establish that petitioner(s) has/have been absorbed in the Government service and accordingly, writ petitions were dismissed.

It has also come on record that one Ashutosh Pandey has filed S.L.P. against this order and those S.L.Ps. have been dismissed by the Supreme Court vide order dated 15/03/2021 passed in S.L.P. Nos. 1923-1928/2021.

In view of such facts, list this case on 21 st January, 2022 on top of the list.

(VIVEK AGARWAL) JUDGE

vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2022.01.20 18:47:55 IST