OM PRAKASH DWIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) By the Court - We have heard Shri A.N. Tripathi, Sr. Advocate assisted by Shri S.S. Sachan for the Petitioner. Shri Amit Sthalekar appears for the Registrar General, High Court. Learned Standing Counsel appears for the State Respondents.

(2.) The Petitioner retired on attaining the age of sixty years on 30.4.2001 as Special Secretary and Additional Legal Remembrancer of State of U.P., posted at Allahabad High Court. Prior to his retirement he was selected and appointed by Office Memorandum dated 29th March, 2001, as Presiding Officer, Labour Court, Allahabad for a period of 3 years or until he attains the age of 65 years, whichever is earlier. The Office Memorandum required the Petitioner alongwith other Presiding Officers of the Industrial Tribunal and Labour Court to join within a fortnight.

(3.) The Petitioner handed over the charge of his office on retirement in the afternoon of 30.4.2001 and in pursuance to his fresh appointment vide memorandum dated 29th March, 2001 he assumed charge as Presiding Officer, Labour Court, in the afternoon on 1.5.2001.