Madhya Pradesh High Court
Govind Ram Saran vs Union Of India on 31 August, 2015
WP-12386-2013
(DR. TAHIRALI NAJMI Vs THE STATE OF MADHYA PRADESH)
31-08-2015
Parties through counsel.
Learned counsel for the respondent -State, Shri Swapnil Ganguli
submits that similar matters have been decided by the Gwalior Bench of this court in bunch of cases. Copy of the order passed in W.P. No. 5168 of 2012 dated 13.8.2015 has been placed on record. The initial para of the order reads as under :-
âÂÂIn these batch of petitions, the petitioners/teachers of private aided institutions have challenged the action of the respondents in retiring them at the age of 62 years. They have further prayed that they have a right to continue up to 65 years of age. In view of commonality of issues involved, these matters were analogously heard on the joint request and are decided by this common order.â The question for determination involved in these petitions is also similar. Learned Senior Counsel appearing on behalf of the some of the petitioners has contended that the order passed by the Gwalior Bench is distinguishable.
Looking to the aforesaid facts of the case, the petition be listed after two weeks. However, there would not be any stay. If there is any stay passed in favour of the petitioner in regard to further continuation in service is hereby vacated.
List on 21st of September 2015.
(S.K. GANGELE) JUDGE