P NAGARAJ Vs. K S R C

JUDGEMENT

(1.) The petitioner, an employee in the service of the Karnataka State Road Transport Corporation (hereinafter referred to as the Corporation) has prayed for the issue of a writ in the nature of mandamus directing the respondents to grant him one year's extension of service with effect from 25-11-82.

(2.) The facts of the case, in brief are as follows: The petitioner is an employee of the Corporation. The relevant provision regarding the age of superannuation of the employees of the Corporation is Clause VII of the Agreement. That Clause is produced as Annexure-C. It reads ":

(3.) The petitioner reached the age of superannuation of 55 years on 24-11-1980. At his request he was granted extension of service for a period of one year. Again he was given a second extension for one more year. The petitioner again requested for the third extension. This request of the petitioner was rejected as per endorsement dated 7-10-1982 (Annnexure-B). It reads :