DR. MAMTA CHANDRASHEKHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the order dated 15/11/2016 passed by the respondents by which the claim of the petitioner for counting her past services for the purpose of pension, has been turned down by the State Government.

(2.) Facts of the case reveal that the petitioner was initially appointed as Sub Inspector in the Home Department vide order dated 14/7/1990 which was subsequently amended on 3/8/1990 and the petitioner joined the services on 25/8/1990. While the petitioner was serving the Home Department, an advertisement was issued by the M. P. Public Service Commission inviting application for the post of Asstt. Professor and the petitioner did submit her application and being meritorious, she was selected on the post of Asstt. Professor. She was appointed as Asstt. Professor by order dated 31/11/1996 and she did appear in the examination with due permission of the Department and thereafter she submitted technical resignation on 5/3/1997 and her technical resignation was accepted by the Police Department.

(3.) Dr. Mamta Chandrashekhar Vs. State of Madhya Pradesh and others and she was relieved on 10/5/1997 and on the same day she has submitted her joining in the Higher Education Department of the State of Madhya Pradesh, meaning thereby, there is not even a day's break in service. The petitioner did submit a representation requesting the respondents to take into account her services rendered with the Department right from 25/8/1990 till she has submitted her joining with the Education Department, however, her application has been rejected.