DAMODAR PRASAD SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Earlier petitiner has filed the application before the M.P. State Administrative Tribunal and registered as O.A. Np. 23/01. After abolition of the Tribunal the application was transferred to this Court and registered as writ petition.

(2.) Petitioner has filed this petition in regard to absorption on the post of Assistant Professor. The petitioner further prayed that he be given all the benefits of revision of pay and further post retiral benefits.

(3.) The aforesaid Laxmi -Saraswati Gopal -Krishna College, Pohri was taken over by the State Government on 14th February 1987.Thereafter,the services of the petitioner were terminated. He challenged the order of termination of his service, be fore the High Court in a petition which was registered as Misc. Petition No. 23/89.This Court vide order dated 26th April 1995 allowed the petition with the following directions : -