BHAGWAN DAS PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition filed under Article 226 of the Constitution by a person who has attained the age of superannuation on 31/7/2011 from the post of Accountant under the Department of Tribal Welfare, prays for following reliefs:

(2.) Learned counsel for the rival parties are heard on the question of admission so also final disposal.

(3.) Learned counsel for the petitioner has placed heavy reliance on the decision rendered by Division Bench of this Court rendered in 2002 (5) MPHT 11 (Ram Ratan Tiwari vs State of M.P. and others) and subsequent decision of the Division Bench of this Court rendered on 2/4/2019 in WA No.268/2019 at Indore Bench and two more Single Bench decisions, all of which were decided in favour of the petitioners therein.