CHINDYA Vs. M.P. STATE ELECTRICITY BOARD

JUDGEMENT

(1.) BEING aggrieved by the order dated 8.9.2010, this petition has been preferred whereby the petitioners were directed to be superannuated on the date as specified in the said order on attaining the age of 58 years.

(2.) BY filing this petition, the benefit to continue in service upto the age of 60 years has been prayed for seeking following reliefs: -

(3.) THEREAFTER , Writ Appeal was preferred before the Division Bench, which has been decided as per order dated 9.12.2013 passing the following orders: -