RASHID AJMED Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) By this writ petition the petitioner has prayed for a direction to the respondents to continue him upto the age of 62 years instead of retiring him at the age of 60 years.

(3.) Learned counsel for petitioner submits that another employee who was similarly situated working in the same department being Kamod Singh had filed WP No.13831/2018 which has been allowed by the co-ordinate bench of this court by order dated 6/10/2018 permitting him to continue upto the age of 62 years.