S.P. SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) FEELING aggrieved by the order passed by the Madhya Pradesh State Administrative Tribunal, Bench Gwalior, dismissing his application seeking quashing of the order dated 31.8.1994, rejecting his claim for continuance in service taking his date of birth to be 6.8.1939, the petitioner has now approached this Court seeking redress praying for the reversal of the impugned order.

(2.) WE have heard the learned counsel for the petitioner as well as the learned Government Advocate representing the respondents -authorities and have carefully perused the record.

(3.) A perusal of the order passed by the M.P. State Administrative Tribunal dated 30.8.1997 indicates that the Tribunal had made it clear that the Chief Engineer had made a recommendation in favour of the petitioner and had come to the conclusion that his correct date of birth was 6.8.1939. The State Government was required under the aforesaid direction issued by the Administrative Tribunal to pass appropriate orders on the representation of the petitioner in the light of the aforesaid recommendations.