MATHURA PRASAD YADAV Vs. STATE OF MP

JUDGEMENT

(1.) Shri Sanjay Roy, learned counsel for the petitioner. Shri Sudhir K. Shrivastava, learned Panel Lawyer for the respondent/State.

(2.) The petitioner has filed this petition being aggrieved by communication dated 5-12-2008 by which the petitioner, who is a daily wage employee working in the establishment of the respondents, has been disengaged on attaining the age of 60 years with effect from 31-12-2008.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is entitled to continue in service up the age of 62 years as the age of superannuation prescribed for the employees of the Forest Department is 62 years.