MUNICIPAL CORPORATION Vs. SUBHASHCHANDRA TALERA

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS order shall govern disposal of Writ Appeals No. 1143 to 1146 and 1148 to 1151 of 2013 and Writ Appeal No. 416 of 2014. For the sake of convenience, facts are taken from Writ Appeal No. 1143/2013.

(3.) THE said writ petition was filed by the petitioner - a retired employee of Municipal Corporation, Ratlam, feeling aggrieved by the action of the appellant in not counting past service rendered by him under the Town Improvement Trust, Ratlam.