PRASAD TIWARI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) xxxxxxxx.

(2.) HEARD on the question of admission. It is contended by Learned Counsel for the petitioner that in view of the law laid down by the Full Bench of this Court in the case of Vishnu Mutiya & others Vs. State of M.P. & others [ : 2006 (1) MPLJ 23] as also in the case of Ram Naresh Pathak Vs. State of M.P. [W.P.No.13520/2006(S)] and the bunch of cases decided on 25.9.2006, the petitioner is entitled to 50% back wages of the period when he was not continued in the employment on account of making application of a circular and retiring the petitioner on completion of 30 years of service or attaining the age of 60 years. It is contended that the petitioner though is reinstated in service, such wages have not been paid to him.

(3.) WITH the aforesaid, the writ petition stands disposed of finally. Certified copy as per rules.