JAGBEER SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Mr. Girijesh Kumar Tripathi, Addl. Chief Standing Counsel for the State This writ petition is directed against the office memo dtd. 13/5/2024 and the order dtd. 3/7/2024, directing the petitioner's retirement on 31/8/2024, upon attaining the age of superannuation. Both these orders have been made by the Works Manager, Irrigation Workshop Division, Meerut.

(2.) The facts giving rise to this petition are these : It is not clear how the petitioner's appointment in the respondents' Establishment is connected to his father's death in a road accident, as neither the petitioner asserts the fact that his father was employed with the respondents and that he was appointed on compassionate grounds, nor does his letter of appointment dtd. 12/4/1983 issued by the Works Manager, Irrigation Division, Meerut, shows that explicitly. There is no issue about the fact that the petitioner was indeed appointed on 12/4/1983 in the respondent's Establishment as an unskilled labourer. Therefore, we proceed on the edifice of the fact that the petitioner was appointed in the respondents' Establishment on 12/4/1983, as aforesaid.

(3.) Apparently, the petitioner continued in service and was serving as a Mechanic Grade-I in the Establishment of the Works Manager, respondent No. 3, when he was served with a notice of retirement dtd. 13/5/2024, saying that he would retire from service on 31/8/2024, upon attaining the age of superannuation, to wit, 60 years. The petitioner appears to have represented the matter before the Works Manager with a case that his date of birth was 20/2/1967, entitling him to continue in service until 28/2/2027. This application was rejected by the order dtd. 3/7/2024 made by the Works Manager, for reasons indicated, that we would presently detail.