AMIRUDDIN AKOLAWALA Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner while serving as Sub Engineer (Executive), Madhya Pradesh Warehousing & Logistics Corporation was served with a notice/order dated 21/06/2018 (Annexure P/5) with the communication that he shall attain the age of superannuation, i.e., 60 years on 31/07/2018 (date of birth 03/07/1958).

(2.) This Court has passed an order on 30/07/2018. The relevant portion thereof reads as under:

(3.) Before adverting to the submissions advanced by rival parties, it is apposite to state facts directly involved over the controversy of age of retirement, i.e., whether '60 years' or '62 years' of Class-III employees of the Madhya Pradesh Warehousing & Logistics Corporation (for short 'the Corporation').