RAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition seeking a direction to the respondents to allow him to continue in service till he attains the age of 60 years.

(2.) Case of the petitioner, in brief, is that he was an Ex-Serviceman and had joined the respondent-bank as a Class-IV employee in August, 1990. As per the Punjab Urban Cooperative Bank Service Rules, 1991 (hereinafter referred as '1991 Rules'), petitioner was entitled to continue in service upto 60 years. However, as per the Punjab Urban Cooperative Bank Service Rules, 2001 (hereinafter referred as '2001 Rules'), which came into force with effect from 1.8.2001, all the employees in the service of the bank, were to retire on attaining the age of 58 years. So far as the petitioner is concerned, his service conditions were liable to be governed as per 1991 Rules. Hence, the present petition by the petitioner.

(3.) Learned counsel for the petitioner has submitted that petitioner was liable to continue in service upto 60 years in view of 1991 Rules. So far as 2001 Rules were concerned, the same were not applicable to the case of the petitioner. Tara Chand, a Peon working with Gurdaspur Central Cooperative Bank Limited, Gurdaspur, had been allowed to continue upto the age of 60 years vide Annexure P-6. Case of the petitioner was on similar footing with the case of Tara Chand.