PUSHPA TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By way of this petition the petitioner has put to challenge the order Annexure P-9 whereby the representation of the petitioner for calculation of previous services rendered in private school has been rejected. Further challenge is made to order Annexure P-10 dtd. 30/12/2015 whereby the State Government has withdrawn the circular dtd. 27/8/1982/1/9/1982 in the matter of reckoning of past services rendered by the teachers absorbed from Janpad Sabha/local authorities/non-government schools.

(2.) The facts of the case are not at all in dispute. The petitioner was undisputedly appointed as teacher in a private school known as Janta Higher Secondary School, Rewa on 1/8/1975. The said school was taken over by the State Government vide order Annexure P-3 dtd. 13/12/1996 and the services of three teachers were taken over by the absorption order which are Anusuiya Tiwari, Raghuvar Prasad Tiwari and the petitioner Pushpa Tiwari.

(3.) The other teacher namely Raghuvar Prasad Tiwari has admittedly been granted the benefit of calculation of past services rendered in the said school for the purpose of pension and this is not Disputed. The PPO issued to said Raghuvar Prasad Tiwari is on record as Annexure P-11 whereby his services have been counted right from the year 1970 for the purpose of calculation of pension.