R.P.SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being held to the similitude of the issue involved in the present case they are being decided by the common order for the sake of convenience, the facts are noted from W.P No.30750/2024.

(2.) By the instant petition, the petitioners are seeking a direction to the respondent Nos.2&3 to pay remaining Rs.10,00,000.00 towards gratuity. Though the prayer is also made for payment of 60 days leave encashment amount but the same has not been pressed during the course of argument and the petition has been confined only to the relief of grant of remaining Rs.10,00,000.00 towards gratuity.

(3.) Draped in brevity, the facts of the case are that the petitioner retired from the post of Deputy Seed Certification Officer on 31/2/2022. He was appointed on the post of Seed Certification Inspector (category 2) in the establishment of respondent Nos.2&3 on 7/10/1985. He was granted permanent status on 30/12/1987. Later he was promoted to the post of Deputy Seed Certification Officer. The petitioners are retired employees prior to 10/4/2023 from the service of respondent Nos.2&3.