BHAGWAT SINGH THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall govern final disposal of Writ Petition Nos.10213/2010(S), 13483/2010(S), 11824/2010(S), 16253/2 010(S), 13549/ 2010(S),8800/2010(S), 11645/2010(S),12305/2010(S), 12322/ 2010(S), 12328/2010(S),12333/2010(S), 12341/2010(S), 12346/ 2010(S),12348/2010(S),12174/2010(S),14008/2010(S),13426/ 2010(S), 13550/2010(S), 12640/2010(S), 123 14/2010(S), 13144/ 2010(S),13142/2010(S)15117/2010(S),11703/2010(S),12108/ 2010(S), 12642/2010(S),9554/2010(S),12725/2010(S), 13935/ 2010(S),13927/2010(S),11421/2010(S),11831/2010 and 11828/2010(S).

(2.) NUMBER of employees employed in the Madhya Pradesh Road Transport Corporation who completed 20 years of service or 50 years of age were compulsorily retired in public interest. It is these orders which are under challenge in these bunch of writ petition which were analogously heard.

(3.) THE main plank of submission on behalf of these employees is that, in absence of specific Regulation providing the compulsory retirement being one of the mode of premature retirement, their premature retirement in public interest is illegal and without any authority. On merit the submission is that on the basis of nonexisting facts the petitioners are been prematurely retired.