PARIKSHIT SINGH Vs. STATE OF MP & ANOTHER

JUDGEMENT

(1.) The petitioner who was working as Registrar in the respondent no. 2 Vikram University being aggrieved with the order dated 23/10/2017 retiring him w.e.f. 30th June, 2018 on completion of age of 60 years, has approached this court with the plea that petitioner is entitled to continue upto the age of 62 years.

(2.) In nutshell the petitioner's case is that he was initially appointed as Assistant Registrar vide order dated 24th December 1985 and was promoted as Dy. Registrar vide order dated 20th March 1991 and then promoted as Registrar vide order dated 31/7/2010. The State Government has passed the impugned order dated 23/10/2017 seeking to retire petitioner w.e.f. 30th June, 2018 on reaching the age of superannuation of 60 years.

(3.) Learned counsel for petitioner submits that by virtue of amendment in MP Shaskiya Sevak (Adhivarshiki Ayu) Adhiniyam, 1967 the age of retirement of the government employees has been increased to 62 years, therefore, the petitioner being a government employee is entitled to continue upto 62 years. He further submits that even if the petitioner is treated to be an employee of university then also in terms of Statute 31 the age of retirement of the officers and employees of the university is at par with the government employees, hence the petitioner has right to continue till 62 years.