PHOOLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution challenges the order dated 30.4.2012, whereby the petitioner, who was classified as permanent employee, is retired on attaining 60 years of age, by treating him as a daily wager. Assailing this order, it is submitted that the curtains on this issue are finally drawn by this Court in WP No. 1562/2012 (Ramdeen vs. State of MP and others), decided on 24.7.2012.

(2.) Smt. Nidhi Patankar, learned Government Advocate opposed the relief by submitting that the question of pay scale on classification is subject matter of challenge before Supreme Court. In addition, she relied on Clause 14-A of the Standard Standing Order (SSO).

(3.) I have heard the learned counsel for the parties and perused the record.