GANDHARVA SINGH NARWARIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Since these matters are similar in nature, on the joint request, matters are analogously heard and decided by this common order.

(2.) Petitioners were classified as permanent timekeeper. It is contended that the age of retirement for the post of timekeeper is 62 years. The respondents are still treating the petitioners as daily wager and retiring them on attaining 60 years of age, which is impermissible.

(3.) During the course of argument, learned counsel for the parties fairly admitted that this matter is covered by the order of this court passed in WP No. 1562/2012 ( Ramdeen Vs. State of M.P.). Reliance is also placed on Annexure P/3, the order passed in WP No. 7455/2012 ( Vishnu Prakash Upadhyay Vs. State of M.P. & Ors.). It is seen that this order is affirmed by the Division Bench in WA No. 316/2013.