Vishnu Prasad Paliwal vs Union Of India
2024 Latest Caselaw 15232 MP

Madhya Pradesh High Court

Vishnu Prasad Paliwal vs Union Of India on 21 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                      WP No. 8639 of 2023
                                         (VISHNU PRASAD PALIWAL Vs UNION OF INDIA AND OTHERS)

                         Dated : 21-05-2024
                                Shri Santosh Kumar Pathak - Advocate for Petitioner.

                                Shri Ashish Shroti - Advocate for Respondents.

Learned counsel for the petitioner submits that the petitioner had attained the age of superannuation on 28.2.2014, therefore, penalty of compulsory retirement could not have been inflicted on him on 19.4.2014.

Learned counsel for the respondents submits that as per Regulation of 2010, the said penalty could have been imposed and there are Apex Court's Judgments to support their claim. He prays for and is granted one week's time to do the needful.

List on 30.5.2024.

(VIVEK AGARWAL) JUDGE

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