AMAR BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Head learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.

(2.) By means of this writ petition, the petitioner has challenged the order dated 30.09.2015 passed by the opposite party no. 1-Principal Secretary, Secondary Education Department, Government of U.P., Lucknow declining the claim of the petitioner to continue in service till 31.03.2016 i.e. end of academic session.

(3.) The petitioner's date of birth is 20.07.1950. He was appointed as a teacher in the opposite party no. 5-College and ultimately came to be appointed as Principal. As per Regulation 21 of the relevant Regulations made under the U.P. Intermediate Act, 1921, the age of superannuation is/was 62 years. The petitioner attained the age of superannuation on 19.07.2012.