PRAKASHLAL THAKUR Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ jurisdiction of this court under Article 226 of the Constitution is invoked seeking quashment of Annexure P/1 declining request of petitioner to add the services rendered under Madhya Pradesh Lift Irrigation Corporation Limited from 19/11/79 to 22/4/82 on the post of Senior Technical Assistant as qualifying service for pensionary benefits under the subsequent service in Irrigation Department Govt. of M.P. Reason assigned for declining is failure to seek prior permission/NOC of the previous employer (Lift Irrigation Department) before joining the new service as Assistant Engineer in Irrigation Department under Govt. of M.P. The circular dated 26/9/72 vide P/10 has also been cited as a reason in the impugned order P/1.

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

(3.) Learned counsel for petitioner has raised following grounds in support of challenge to Annexure P/1:-