REGENT COMPUTRONICS PVT. LTD.

VIJAY KUMAR GROVER Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

DAYA SHANKAR SINGH VS. STATE OF U.P. AND OTHERS [REFERRED TO]
NAZIR AHMAD VS. KINGEMPEROR. [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
K KUPPUSAMY VS. STATE OF TAMIL NADU [REFERRED TO]
CHANDRAPRAKASH MADHAVRAO DADWA VS. UNION OF INDIA [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
LAXMAN DUNDAPPA DHAMANEKAR VS. MANAGEMENT OF VISHWA BHARATA SEVA SAMITI [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. ANJUM M H GHASWALA [REFERRED TO]
CAPTAIN SUBE SINGH VS. LT GOVERNOR OF DELHI [REFERRED TO]
STATE OF JHARKHAND VS. AMBAY CEMENT [REFERRED TO]
COMPETENT AUTHORITY VS. BARANGORE JUTE FACTORY [REFERRED TO]

JUDGEMENT

(1.) BY means of impugned order, petitioner, who is admittedly a Group 'C' employee, has been retired on attaining the age of 58 years in accordance with Regulation 37 of U.P. State Road Transport Corporation Employees (other than Officers) Service Regulations, 1981 (hereinafter referred to as "1981 Regulations").

(2.) LEARNED counsel for the petitioner submitted that under Government Order dated 20.12.2011 the State Government has taken a policy decision in extending the age of retirement from 58 to 60 years and, therefore, petitioner is entitled to be retired at the age of 60 years and cannot be made to retire at 58 years.

(3.) THE Regulations have been framed by exercising powers under Section 45 of U.P. State Road Transport Corporation Act, 1950. It reads as under:

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VIJAY KUMAR GROVER Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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