ASHOK KUMAR TOMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Siddharth Khare, learned counsel for the petitioner and learned Standing Counsel for the State- respondents.

(2.) The petitioner was appointed on the post of lecturer in 1982 in an aided educational institution. Thereafter, pursuant to the process issued for appointment on the post of Principal, the petitioner applied and was appointed on the post of Principal on 23/10/2002.

(3.) The date of birth of the petitioner being 5/11/1959, when he reached age of 50 years in 2009, he opted for voluntary retirement after completing the length of service of 27 years, 9 months and 28 days. The voluntary retirement of the petitioner was accepted by the authorities.