SURESH PRASAD LAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sudhakar Pandey, learned counsel for the petitioner as well as Sri M.C. Chaturvedi, Additional Chief Standing Counsel, Sri Raj Kumar learned standing counsel for the respondents.

(2.) By means of this writ petition, the prayer has been made to quash the order dated 17.7.1989 (Annexure-4) whereby the petitioner has been directed to retire on 31.7.1989 after completing 58 years of age. The petitioner has prayed that he shall be allowed to retire at the age of 60 years.

(3.) It appears that the petitioner was high school passed and was appointed as a Patwari/Lekhpal, later on he worked as a Lekhpal and the District Land Revenue inspector wrote to the S.D.M., Ballia by its letter dated 17.7.1989 that the petitioner is going to retire on 31.7.1989 on that day he shall be retired and interim order was passed on 25.7.1989. By interim order of this Court, the petitioner was allowed to continue to work upto the age of 60 years and after completing 60 years on 31.7.1989, the petitioner was retired.