PRASANNA KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Being aggrieved by the order dated 24.01.2009 (Annexure P-1) passed by the second respondent Commissioner Pension, General Provident Fund and Insurance Government of M.P. Finance Department the petitioner has filed this petition under Article 226 of the Constitution of India.

(2.) Briefly stated the petitioner was working on the post of Assistant Grade-I in the establishment of the High Court of M.P. Bench at Indore. He on attaining the age of superannuation was retired from Government service w.e.f. 31.10.2006. After his retirement from Government service he was employed by the State Government on contract basis.

(3.) The case of the petitioner is that on 05.05.2007 while he was working in the High Court on the basis of his contract employment he suffered a massive heart attack. He was taken to CHL Apollo Hospital, Indore where on the advise of the treating doctors open heart surgery was performed on him on 12.05.2007.