ABDUL ALEEM Vs. SENIOR REGIONAL MANAGER FCI

JUDGEMENT

(1.) THE Court made the following Order.

(2.) THE petitioner in this case seeks for issue of a writ of mandamus declaring the office order No. PF/1349/estt, dated 9. 5. 1985 passed by the 2nd respondent herein as illegal, invalid and without jurisdiction.

(3.) UNDER the impugned order, the petitioner who was working as a Watchman in the district office of the respondents-Corporation stands relieved of his duties with effect from 31. 5. 1985 afternoon on attaining the age of superannuation of 58 years. The contention of the petitioner is that his age of superannuation is not 58 years, but it should be 60 years and therefore he is not due to retire two years before he reaches the age of superannuation.