DEOKINANDAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition under Article 32 of the Constitution, the petitioner prays for the issue of a writ to the respondents in the nature of Certiorari or any other appropriate writ, direction or order quashing four orders dated September 2, 1953, March 5,1960, August 5, 1966 and June 12, 1968. He further prays for issue of a writ in the nature of a Writ of Mandamus directing the respondents to treat him as having retired at the age of 58 and to pay him the pension that he is entitled to.

(2.) Though four orders are sought to be quashed, as we will show in due course, the grievance of the petitioner regarding the orders dated September 2, 1953 and March 5, 1960 can no longer be considered by this Court in this writ petition. In consequence only the last two orders, mentioned above, survive for consideration.

(3.) We will refer briefly to the circumstances leading up to the passing of the orders, referred to above, in order to appreciate the circumstances under which the last two orders in particular came to be made as well as the ground of attack levelled against those orders.