SIYARAM PRAJAPATI Vs. STATE OF MP

JUDGEMENT

(1.) THE petitioner, a District Education Officer, has invoked the jurisdiction of this Court under Article 226 of the Constitution with a prayer that he be treated as 'teacher' and permitted to continue till attaining 62 years of age.

(2.) SHRI Alok Katare, learned counsel for the petitioner, submitted that the petitioner was appointed as trained teacher and thereafter was selected as Adult Education Officer. He was then promoted as District Education Officer. The petitioner retired on attaining the age of superannuation on 30.11.2013.

(3.) PRAYER is opposed by Shri N.S.Kirar, learned Panel Lawyer.