JAGDISH CHANDRA CHOUHAN Vs. SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) Parties through their counsel. The petitioner before this court is serving respondent No.5 Educational Institution which is an Institution receiving grant-in-aid. He is aggrieved by the action of the respondents retiring the petitioner at the age of 60 years of age.

(2.) Learned counsel for the petitioner has argued before this court that the petitioner is entitled to continue upto the age of 62 years keeping in view the Madhya Pradesh Ashaskiya Shiksharn Sanstha (Adayapako Tatha Anay Karmchariyon ke Vetano Ka Sanday) Adhiniyam, 1978 read with Madhya Pradesh Ashaskiya Shiksharn Sanstha (Adayapako Tatha Anay Karmchariyon ki Bharti) Niyam, 1979. He has stated that in similar circumstances this court has allowed a bunch of Writ petitions.

(3.) This court has carefully gone through the order dated 21-08-2018 passed in WP No. 4701/2017 (Ajit Prasad Vs. State of M.P). The order passed by this court in Paragraphs :- 2 to 13 reads as under :-