AYODBYA PRASAD SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a miscellaneous petition under Article 226 of the Constitution of India praying for quashing of the Order No. 434 dated 13 -11 -1975 (Annexure -B) (purporting to be under Rule 2 (3) (ii) of the Madhya Pradesh Pension Rules, 1951] passed by respondent No.3, the Controller, Printing and Stationery Department, Madhya Pradesh, Bhopal, retiring petitioner Avodhya Prasad on 13 -11 -1975 in the public interest from the post of Section Holder held by him at the Government Regional Press, Lashkar, Gwalior after he had completed 25 years of qualifying superior service in the Department.

(2.) THE impugned order runs as follows : -

(3.) AFTER the formation of the State of Madhya Bharat the petitioner was transferred to the establishment of the Government Central Press, Gwalior where he was promoted to the post of Assistant Foreman on 6 -9 -1956.