NATHAN SINGH RAJPUT Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner, an Additional Government Counsel/Additional Public Prosecutor has filed this petition seeking benefit of Clause 20 of Public Prosecutor/Government Pleader and Additional Public Prosecutor/Additional Government Pleaders condition of service (Annexure R-1). Admittedly, the petitioner on attaining 62 years of age was relieved on 15.1.2013.The singular contention advanced is that in terms of Clause 20 of the said condition of service (Annexure R-1), the petitioner has a right to continue till his successor joins or takes over from him.

(2.) The prayer is opposed by Shri Vivek Khedkar, learned Deputy Advocate General.

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