K D PATEL Vs. G S F C

JUDGEMENT

(1.) Since common point is involved in all these petitions, all these matters are disposed of by this common judgment.

(2.) For easier and quicker reference, since facts of all the petitions are almost identical, Special Civil Application No. 11623/2005 is taken as the main petition, for general reference to the contentions of both the sides as also the annexures.

(3.) By filing these petitions, the petitioners have challenged the action of the respondent Gujarat State Financial Corporation [hereinafter referred to as the Corporation] in superannuating them under regulation No. 19 of the Gujarat State Financial Corporation [Staff] Regulations, 1961 [hereinafter referred to as the Regulations] on the ground that they have either attained the age of 55 years or completed 30 years of service as may be applicable in the facts of the individual case. The grievance of the petitioners ventilated in this group of petitions is that they are entitled to serve till they attain the age of 58 years and they cannot be made to retire compulsorily, before reaching the said age as according to the petitioners 58 years of age is the age for superannuation.