IQBAL MOHAMMAD QURESHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for following reliefs.

(2.) The facts leading to filing of this writ petition are that the petitioner was initially appointed as Work Charge Subordinate in the erstwhile M.P. Electricity Board on 2/2/1979. He was promoted to the post of Tracer on 2- 5-1988 and further to the post of Draftsman (Electrical) on 21/12/2013. In the meantime, the MPEB was dissolved and successor companies were incorporated under the provisions of Companies Act. The petitioner thus became the employee of respondent M.P. Power Transmission Company Limited. He retired from service on attaining the age of superannuation on 30/6/2013.

(3.) The respondent company came up with a policy vide circular dtd. 30/7/2013, Annexure P-2, whereby the employees of the company were given offer to continue up to the age of 60 years instead of 58 years in the service. As per Clause 4 of this policy, the option was available to those employees who are retiring in July' 2013 or thereafter. The option was required to be submitted by a cut-off date fixed in the circular itself. The petitioner claims that he submitted his option on 30/7/2013, however, the same was not considered. Therefore, he has filed this writ petition on 19-4- 2024.