HARIPAL SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) The solitary issue which arises for consideration is whether it is lawful for the respondents not to consider the claim of the petitioner for absorption as Samvida Shala Shikshak Grade-III by not counting the period from 15/01/2001 to 16/02/2009, during which period, the petitioner remained out of service and was reinstated in service in pursuance to order dated 12/07/2016 passed in Writ Petition No.4147/2016.

(3.) The issue arises from the impugned order dated 04/03/2017 which rejects the claim of the petitioner by not counting said period as service period, in other words, the petitioner is denied continuity.