DAMODAR PRASAD SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ applications were heard analogously and are being disposed of by this common judgment and order.

(2.) In the instant writ applications, the relief claimed by the respective writ petitioners is with respect to and/or in relation to the extension of service after attaining the age of 60 years in the post of Assistant Teacher in the Khalsa High School.

(3.) Both the writ petitioners respectively attained the age of 60 years and in the instant writ applications seek extension of services on year to year basis up to the age of 65 years. It must be stated here that when the matter was taken up for hearing both the writ petitioners had attained the age of 65 yeas. It must also be placed on record that pursuant to orders of court obtained by the respective writ petitioners they had respectively been granted one first extension of service. The said orders according to the school authorities had to be implemented and were implemented though the same were passed without the school authorities having been heard in the matter.