Madhya Pradesh High Court
Dayal Singh vs The State Of Madhya Pradesh on 2 December, 2019
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 WP-22340-2019
The High Court Of Madhya Pradesh
WP-22340-2019
(DAYAL SINGH Vs THE STATE OF MADHYA PRADESH)
Indore, Dated : 02-12-2019
Shri Himanshu Joshi, learned counsel for the Petitioner .
Shri Nilesh Jagtap, GA for the respondent / State.
The petitioner has filed the present writ petition challenging the order dated 10/01/2019, by which he stood retired from service on 20/11/2019 i.e. after attaining the age of 60 years.
Learned counsel for the petitioner submits that the petitioner was working on the post of Home-Guard, therefore, he was entitled to be continued in service upto the age of 62 years.
Learned GA for the respondent / State has fairly stated before this Court that identical Writ Petition no. 20772/2019 ( Mohansingh Vs. State of M.P and others) has been dismissed by this Court vide order dated 22/10/2019.
In light of the aforesaid writ petition, present petition also stands dismissed.
C c as per rules.
(MISS VANDANA KASREKAR) JUDGE amol Digitally signed by AMOL N MAHANAG Date: 04/12/2019 13:52:42