PARMANAND KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Heard finally with the consent of both the parties.

(3.) This petition under Article 226 of the Constitution of India assails the order dated 21/11/2017 passed by respondent No.2 (Annexure P-1) whereby pay scale of Rs. 3050-4590 enjoyed by petitioner, who is retired "Time Keeper" since1988, has been revised/reduced to Rs. 2750-4400 after attaining age of superannuation.