OM PRAKASH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ jurisdiction of this Court u/Art. 226 of the Constitution is invoked seeking following reliefs:-

(2.) Learned counsel for the rival parties are heard on the question of admission and as well as final disposal.

(3.) The grievance of the petitioner is against Annex.P/1, dated 5/9/2019 by which the petitioner holding the rank of Sainik in Department of Home Guard District Bhind (M.P.) is going to be superannuated on attaining the age of 60 years on 30/9/2019 whereas the petitioner claims that he should be allowed to continue till age of 62 years which is the extended age of superannuation in terms of the Madhya Pradesh Shashkiya Sevak (Adhivarshiki Ayu) Adhiniyam, 2018.