M.M. SIDDIQUI Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI V.S. Trivedi, learned Counsel for the petitioner. Shri Alok Pathak, learned Government Advocate for the respondent No. 1. Shri L.K. Urmaliya, learned Counsel for the respondent No. 2. Shri Harshit Patel, learned Counsel for the respondent No. 3. With consent heard finally.

(2.) THE petitioners claim that they were working in the M.P.R.T.C. On attaining the age of superannuation they were retired on 28.2.2006 vide Annexure P/2 and on 15.4.2006 vide Annexure P/3 on account of Voluntary Retirement Scheme.

(3.) LEARNED Counsel for the respondents have not objected to this prayer made by the learned Counsel for the petitioners.