QADIR ALI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties.

(2.) BY this petition, the petitioner seeks to quash the order dated 11.12.2010 (Annexure P-1) passed by the respondent No.3 in respect of the petitioner. The petitioner, further seeks to declare the order dated 28.12.2006 (Annexure P-2) passed by the respondent No.2 as ultra vires.

(3.) ACCORDING to the petitioner, on 28.12.2006, a decision was taken by the respondent authorities to the effect that except Chowkidar, Jamadar, Peon and Mali, the age of retirement of other employees would be 60 years. In the said order, the Driver and Daftari were not mentioned, in spite of the fact, that they are also class-V employees. For clarification, the respondent No.3 made several requests before the respondent No.2 in respect of the age of superannuation of Driver and Daftari. By letter dated 30.09.2009, the respondent No.2 informed the respondent No.3 that there is no ambiguity in the order dated 28.12.2006.