SATYANARAYANA T Vs. ANDHRA PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner is an employee and the first respondent has made to retire him by the impugned order dated 29-02-1996 under the Memo No. SE/OP/ WGL/Estt./U2/D.No.3385/96 on the ground that he was superannuated as on 31-7-1995 but, was to be relieved on 29-2-1996 as he continued in service. This happened after an enquiry into the date of birth of the petitioner entered in the Service Register which was admitted to be incorrect. As his date of birth was 10-7-1937 he has to retire from service on 31-7-1995. The petitioner challenged the entire proceedings including purported enquiry and impugned order leading to his retirement from service on 29-2-1996.

(2.) Sri R.K.Suri, the learned Counsel for the petitioner submits that now the petitioner is not proposing to pursue the remedy to challenge entire proceedings covered by the impugned order, since he is going to retire within few months, even accepting the correct date of birth. Therefore, he proposes that the petition may be disposed of with a direction to the respondents to grant all the service benefits to the petitioner till 29-2-1996, including terminal benefits, pension etc.

(3.) Mr.P.N.Murthy representing the learned Standing Counsel for respondents submitted that appropriate orders can be passed further not disturbing the impugned order or the proceedings which are challenged by the petitioner.