STATE OF M.P. Vs. SMT. MADURIMA SINGH

JUDGEMENT

(1.) The present intra-Court appeal is directed against an order passed by the learned Single Bench on 29.07.2015 in W.P. No.7045/2015 ( Smt. Madurima Singh vs. State of M.P. and others ) whereby the writ petition directed against an order dated 02.03.2015 superannuating the writ- petitioner at the age of 60 years was allowed.

(2.) On 25.09.2017, a Division Bench of this Court while hearing the present appeal along with leading Writ Appeal No.613/2016 ( State of M.P. and others vs. Yugal Kishore Sharma ) involving the identical questions of law and fact, has referred the following questions for the opinion of the Larger Bench:-

(3.) In view of the concession given by the learned Advocate General appearing for the appellants-State in the leading case in Yugal Kishore Sharma (supra) that the Question No.(2) requires to be modified so as to delete the reference made to Nursing Centres and Yoga Centres, therefore, Question No.(2) stands modified to that extent.