PRABHU DAYAL SHRIVATAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner has filed the present writ petition being aggrieved by order dated 27/7/2012 contained in Annexure-P/1 and order dated 20/09/2014 contained in Annexure P/3.

(2.) By order dated 20/09/2014, petitioner was informed that his date of retirement is 30/06/2015. He is to be superannuated on attaining the age of 58 years. Vide circular dated 27/07/2012, Madhya Pradesh State Electricity Board has given an option to its employees to retire at the age of 60 years. However, said option is not available to such Class-I, II and III employees who had been declared to be a dying cadre and such employees were not included in the set up structure of the company. Along with the said circular, a list has been attached showing the post which are included in dying cadre. 42 posts of Class-III Civil Assistant were declared to be dying cadre.

(3.) Chief General Manager of Madhya Pradesh Madhya Kshetra Vidyut Vitaran Company Limited issued an order on 27/07/2012 by which the age of retirement of superannuation of all company cadre employees was declared to be 60 years except for Class-IV Line Attendant for whom age remains to be 55 years.