MOHANDAS Vs. DEVANDAS

JUDGEMENT

(1.) The order in this revision petition shall also govern the disposal of Kishore Kumar Nagurkar v. Devan Das, C. R. No. 524 of 1993, decided on 16/03/1994.

(2.) In these revision petitions, the point raised is as to whether an employee of a Municipal Corporation is a Government Servant within the meaning of S. 23-J of the M. P. Accommodation Control Act, 1961?

(3.) In these revision petitions admittedly the non-applicant Devan Das is a common landlord. He was working as Lower Division Clerk in Municipal Corporation, Bhopal and retired on 31-7-1989. After retirement he filed an application before the Rent Controlling Authority, Bhopal under S.23-A of Chapter III for eviction of the applicants-tenants.