RAMKRIPAL GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The issue involved in the present appeal and W.A. No.795/2016, W.A. No.430/2017 and W.A. No.438/2017 are similar, therefore, these writ appeals are being decided by this common order. For the sake of convenience, the pleadings and documents available in the record of W.A. No.801/2016 are being referred to in this order.

(3.) It was on 24.04.2012, the Madhya Pradesh Power Generating Company Limited issued a Circular that all those Class-I, Class-II and Class-III employees who are working in the Company are given option to continue up to the age of 60 years. However, in respect of Class-IV employees, the age of retirement was stipulated to continue to be 60 years. In the said Circular, there is no time limit during which the option as sought is required to be submitted. However, in the proforma attached with the said Circular, it was mentioned that option has to be given within one month.