S.S. VISHWAKARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing of order dated 16.9.2002, Annexure A -11 passed by the respondent no. 3 under R.42(1)(b) of the Madhya Pradesh Civil Services (Pension) Rules, 1976 whereby he has been compulsorily retired after completing 20 years of service.