G P BHARGAVA Vs. STATE OF MP

JUDGEMENT

(1.) Petitioner has filed this writ petition and the grievance of the Petitioner is that he was initially appointed as a LDC in Municipal Council, Pipariya on 1.9.1968 and has retired on attaining the age of superannuation on 31.3.2006, where he was posted as Chief Municipal Officer.

(2.) It is the case of the Petitioner that for the purpose of counting his qualifying service, the services rendered by him from the initial date of appointment is not counted and, therefore, he has filed this writ petition. That apart, various other claims are raised by the Petitioner with regard to pay fixation, which have been considered and orders passed by this Court in connected case Writ Petition No. 1908/2010.

(3.) It was submitted by Shri V.S. Shroti, learned Senior Advocate, that now in this writ petition the only relief being claimed by the Petitioner is that the entire period from the year 1968 to 31.10.2006 be treated as service for the purpose of calculating the qualifying service.