VIJAY RANI PARASHAR Vs. U P RAJYA VIDHUT

JUDGEMENT

(1.) There is an Inter College by the name of Vidhut Parishad Kanya Inter College, Kasimpur Power House, Aligarh (the Institution). The Institution has been recognized under the provisions of U.P. Intermediate Education Act, 1921 (the Act, 1921).

(2.) Smt. Vijay Rani Parashar-the petitioner was appointed in the Institution as a Teacher vide letter dated 8.7.1972. She retired from service on attaining the age of superannuation of 58 years on 30.6.2006 in pursuance of Shiksha Sewa Viniyamawali framed by the Power Corporation which provides that Teachers in the Intermediate College established by the erstwhile U.P. State Electricity Board now known as U.P. Rajya Vidhut Utpadan Nigam Ltd. shall retire from service on attaining the age of superannuation of 58 years.

(3.) According to the petitioner as per the provisions of Regulation 21 of Chapter III of the Regulations framed under the Act, 1921, the petitioner was entitled to continue in service upto the age of 60 years.