Rajendra Prasad Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 16216 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 19943 of 2023 (RAJENDRA PRASAD SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 03-10-2023 Parties through their counsel.

Learned counsel for the petitioner prays for and is granted ten days time to examine the legal position and Full Bench judgments whether services rendered by daily rated employee can be treated as qualifying service for the purpose of pension.

List after ten days.

(SUJOY PAUL) JUDGE

PK

Signature Not Verified Signed by: PARITOSH KUMAR Signing time: 10/4/2023 11:09:33 AM