M PADMANABHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, Circulars/ Notifications dated 12.10.2000 and 16.10.2000 retiring the petitioner with effect from 31.10.2000 are under challenge. The relief sought is for issuance of appropriate writ, directing the respondents not to take any action in the matter of retirement/ superannuation of the petitioner till he attains the age of 62 years.

(2.) As per various office orders, notifications and circulars which came to be issued by the respondent from time to time to be noted hereinafter, it would be seen that the petitioner was employed as Librarian and his age of superannuation in this position was 62 years whereas he was made to retire vide impugned Circulars/ Notifications at the age of 60 years and consequently, the petitioner was entitled to reliefs to be granted hereinafter.

(3.) The petitioner was serving as Deputy Finance Officer with respondent no.3. Vide its letter dated 27.07.1998, respondent no.1 enhanced the age of superannuation for the Universities, Colleges teachers to 62 years. Clause (vi) of this letter/ notification reads as under: