A N DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Two writ applications i.e. Writ Petition (S) No. 1065 of 2005 and Writ Petition (S) No. 1067 of 2005 were clubbed and heard together by the learned Single Judge.

(3.) Before the learned Single Judge, the issue was validity of the decision of the Respondent-State authorities to compulsorily retire the two government servants in exercise of power under Rule 42 of the Chhattisgarh Civil Services (Pension) Rules, 1976 (for short 'the Rules'). Such decision was upheld by the learned Single Judge, therefore, the appeals.