KAVITA BAPAT Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER , who is working as a Teacher in respondent No. 3's institute, had filed this petition and it the case of the petitioner that the school is affiliated to the Indian School Certificate Examination (hereinafter referred to as TCSE') and as per the rules of affiliation the terms and conditions of employment of the employees working in schools affiliated to ICSE should be as prescribed by the corresponding State Government.

(2.) INTER alia contending that retirement age of teachers in the schools in the State of Madhya Pradesh is 62 years, petitioner has filed this petition -seeking enhancement of age of retirement from 60 to 62 years. It is the case of the petitioner that she cannot be retired before attaining the age of 62 years.

(3.) PLACING reliance on a judgment rendered by a Bench of this Court, in the case of Yashwant Singh Sikarwar v. Teresian Carmel Educational Society, : 2008(4) MPLJ 611 Shri S.K. Rao, learned Senior Advocate, sought for dismissal of this writ petition.