SUBODH SINDHU CHOUTHMAL Vs. STATE OF M P

JUDGEMENT

(1.) By this petition, the petitioner has challenged the advance notice dated 15.1.2003 issued by respondent State Government under Rule 42 (1) of the M.P. Civil Services (Pension) Rules, 1976 intimating the petitioner that he should stand retired from 15.4.2003 on the basis of his having completed 20 years of service on 2.3.1997 and the consequent rejection of his representation dated 28.3.2003.

(2.) Brief facts of the case are that the petitioner was working as an Archive Officer in the department of Archeology for more than 13 years since his initial appointment on 21.2.1977 as Assistant Archivist Grade-II (Annexure P/11). Consequently, he was promoted to the post of Assistant Archivist Grade-I in the Pay- scale of Rs. 280-480 on 10.3.1983. Thereafter, he appeared for an interview on 5th October, 1988 in pursuance to a notice published in the Local Newspaper for the post of Puralekh Adhikari since he had the expertise having taken training from the National Archive Institute at New Delhi and having translated number of documents in Hindi from 'Modi' the writing prevalent in old Maratha regime.

(3.) Counsel for petitioner also pointed out that petitioner was of the Mahar Community and being from the weaker section of the society belonged to the minority of the Schedule Caste. Being successful in the M.P. Public Service Commission Examination and being recommended, the petitioner was appointed to the post of Puralekh Adhikari on the pay scale of Rs. 1820-3300 on 2.12.1988. His services were regularised on the said post by order dated 6.9.1991. The regularisation was to take with effect from 21.2.1991.