KALIKA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Standing Counsel appearing on behalf of the respondents and perused the records.

(2.) This writ petition has been filed for quashing the impugned order with notice of retirement dated 26th June, 1998 retiring him at the age of 58 years, Annexure-1 to the writ petition. The second relief sought by means of this writ petition is for issuing mandamus directing the respondents to permit the petitioner to continue in service in the department till he attains the age of 60 years i.e., 31.5.2000.

(3.) The facts of the case are that petitioner's date of birth is 6.5.40 and he is High School fail. Reliance has been placed on the G.O. No. G-496/Das-534(19)-57 Lucknow, dated 28th July, 1987. By this G.O. Fundamental Rule 56(A) was amended and it is contended that by virtue of the aforesaid amendment, the petitioner is entitled to continue in service till he attains the age of 60 years and his pre-mature retirement at the age of 58 years is illegal, arbitrary and amounts ..(VERNACULAR MATTER OMMITED)..