VIJAY K. PINGE Vs. STATE

JUDGEMENT

(1.) Petitioners who are retired employees of the Vikram University, Ujjain (Respondent No. 4), have filed this petition under Art. 226 of the Constitution seeking direction to the State Government as also the University for granting them revised pension and gratuity at the same rates at which the same is admissible to the employees of the State Government.

(2.) The prayer is opposed mainly by respondent No. 1 to 3 i.e., the State of Madhya Pradesh on the ground that although the State Government have no objection in granting revised pension and gratuity to the petitioners, the State Government shall not however provide any financial assistance to the University and it will be the responsibility of the University to make the said payments. In this regard reference is made to a Government order dated 6.12.89 (Annexure R/1).

(3.) The point projected in this petition stands concluded by a decision of this Court in Khandelwal, 1999 (1) MPLJ 618 .