RATAN LAL PATEL Vs. HARI SINGH GOUR VISHWAVIDYALAYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dtd. 13/12/2021 passed by the Division Bench of the High Court of Madhya Pradesh, Principal Seat at Jabalpur in Review Petition/Application No. 1189/2020, by which the High Court has allowed the said review petition/application and has recalled order dtd. 10/11/2020 passed in Writ Appeal No. 748/2017 and has restored the said writ appeal to its file, the original writ petitioner - respondent in the writ appeal before the Division Bench has preferred the present appeal.

(2.) That the appellant herein filed Writ Petition No. 17517/2014 before the High Court challenging the order of superannuation and seeking directions to continue him in service till completion of age of 62 years. The said writ petition came to be allowed by the learned Single Judge along with other writ petitions and they were granted the extended age of retirement, i.e, up to 62 years.

(3.) We have heard the learned counsel for the respective parties at length. We have gone through the impugned order dtd. 13/12/2021 passed by the High Court allowing the review application and recalling its earlier reasoned judgment and order dtd. 10/11/2020 dismissing the writ appeal. The same reads as under: