RAM MOHAN PARASHAR Vs. STATE OF MP

JUDGEMENT

(1.) THIS order will govern the disposal of Writ Petition No.6765/2014.

(2.) DESPITE grant of various opportunities to the State, no reply has been filed till date and thus further time sought by the learned counsel for State is declined in view of the nature of order passed infra.

(3.) PERUSAL of the submissions made in the petition indicates that challenge is to the order Annexure P -1 dated 7.10.2014, whereby some instructions have been issued by School Education Department, Bhopal directing all the Schools to terminate the services of those retired teachers, who had been re -employed on the principle of pay minus pension under the order dated 21.5.2010 of the Government of Madhya Pradesh, School Education Department, which finds mention in the order of appointment (Annexure P -3).