ARUN KUMAR SONONE Vs. STATE OF M.P.

JUDGEMENT

(1.) THE Petitioner, aggrieved by the order of M. P. Administrative Tribunal, Bench at Bhopal, has filed the present petition claiming himself to be teacher and stating that he should have been retired only on completion of the age of 60 years and that his retirement on September 30, 1995 on completion of the age of 58 years was bad in law.

(2.) IN order to appreciate the Petitioner's submission, the relevant facts may be noticed. The Petitioner was appointed initially as Drawing Instructor in M. P. Government Polytechnic, Jabalpur on March 2, 1963. He was thereafter appointed to the post of Assistant Development Officer on March 2, 1974 in Rural Industrial Project. The Petitioner submits that as Assistant Development Officer, he used to discharge the duty of Training, Designing and Development of Handicraft and he was incharge of the Training -cum -Production Centre at Ambikapur. He also used to impart training to rural youths for self employment. His duty was also to establish rural industry, artisan industry, and small scale industry, in rural areas. He was running 150 looms for Tibetian Carpet Training.

(3.) PRIOR to his retirement, the Petitioner represented to the Commerce and Industries Department that he should be treated to be within the definition of "teacher" as per M. P. Shaskiya Sevak (Superannuation Amendment) Act, 1987. However, no heed was paid to his representation and he has been retired w.e.f. September 30, 1995.