PRADEEP AGNIHOTRI Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS order shall decide Writ Appeal No. 1087/2012 (Pradeep Agnihotri vs. State of Madhya Pradesh & others) and Writ Appeal No. 1088/2012 (Pramod Mishra vs. State of Madhya Pradesh & others), arising out of the common order dated 23/08/2012, in two separate petitions by the Single Bench.

(2.) A short question arises for our consideration in the appeals is whether by virtue of Regulation issued by the All India Council for Technical Education (AICTE) dated 05/03/2010, appellants herein were entitled to continue in his services till attaining the age of 65 years or Circular dated 19/10/2012 issued by the State of Madhya Pradesh Technical Education and Training Department of Ministry, by which the aforesaid Regulations were given prospective effect with effect from the date of issuance of the order, will govern the age of superannuation.

(3.) THE appellant was working on the post of Workshop Superintendent in the Government Polytechnic College Nowgaon, District Chhatarpur. He has attained the age of superannuation on 31/08/2010. Prior to his attaining the age of superannuation, the All India Council for Technical Education (AICTE) issued a notification dated 05/03/2010 by which age of superannuation was enhanced to 65 years.