Madhya Pradesh High Court
D.L. Rangotha vs The State Of Madhya Pradesh on 3 July, 2019
W.P. No.12031/2019 1
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
W.P. No.12031/2019
D.L. Rangotha v/s The State of Madhya Pradesh & Others
Indore, dated 03.07.2019
Shri K.C. Raikwar, learned counsel for the
petitioner.
Shri Sourabh Shrivastava, learned Government
Advocate for the respondents / State.
The petitioner before this Court, who is aged about 75 years, has filed this present petition stating that he was appointed in the services of the Income Tax Department on 12.01.1968, and thereafter, he has tendered his resignation from the services of the Income Tax Department on 23.05.1974.
The petitioner has stated his resignation was accepted by the Income Tax Department on 23.05.1974, thereafter, he has joined on the post of Nayab Tehsildar, and finally, has attained the age of superannuation on 31.05.2003.
The facts of the case reveal that the petitioner woke up from slumber only in the year 2019 and has approached this Court by filing a writ petition.
Learned counsel for the petitioner has not brought to the notice of this Court any statutory provision of law as contained under the M.P. Civil Services Pension Rules, which provides for counting of the past services rendered under the Government of India especially in light of the resignation tendered by the petitioner.
W.P. No.12031/2019 2In the considered opinion of this Court, no case for interference is made out in the matter. Accordingly, the admission is declined.
Certified copy, as per rules.
(S.C. SHARMA) JUDGE Ravi Digitally signed by Ravi Prakash Date: 2019.07.05 10:44:25 +05'30'