NARAYAN PRASAD PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order dated 28.4.2017, by which his representation has been rejected and he has been denied the pay.

(2.) The petitioner is a retired Assistant Teacher from the School Education Department. The School Education Department issued an circular dated 6.2.2010 for engagement of retired teachers in the Government Schools, where the sanctioned posts are lying vacant. It has also been decided to give them pay of the teacher after deducting pension amount. The terms and conditions of the contract appointment has also been mentioned in the said circular.

(3.) In pursuant to the aforesaid advertisement, the petitioner applied for appointment in the Government Middle School, Keolari for the academic sessions 2011-2012. Palak Shikshak Sangh of said school considered the application of the petitioner on 1.7.2011 and appointed him as a Guest Teacher by passing resolution.