MOHAMMAD ABDUL AZIZ Vs. STATE OF MYSORE

JUDGEMENT

(1.) These petitions, under Article 226 of the Constitution, raise common questions of law. The grievances of the petitioners in these petitions are identical. They challenge the validity of the Order made by the respondent in No. RD. 105 EGO 60 dated 29th May 1961, compulsorily retiring them from service.

(2.) The petitioners joined the erstwhile State of Hyderabad as clerks. On the eve of the reorganisation of the States on 1-11-1956, the petitioners in W.P. Nos. 807 and 809 of 1962 were serving as Deputy Tahsildars and the petitioner in W.P. No. 808 of 1962 as a Superintendent in the Board of Revenue. At the time of the reorganisation of the States, the petitioners were allotted to the new State of Mysore. Thereafter they were promoted as Tahsildars. The petitioner in W.P. No. 807/62 was promoted as Tahsildar with effect from 21-10-1959, the petitioner in W.P. No. 809/62 from 19-9-1957. On 29-5-1961, the Government made the following Order.

(3.) The validity of the impugned Order is challenged on the following grounds: