JASMER RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has questioned the order dated 13.1.2012 by which he has been retired from service w.e.f. 31.1.2012 from the post of Mechanic, on attaining the age of 58 years vide Annexure P-1 and further sought directions to the respondents to reinstate him with continuity of service with all consequential service benefits as per the Government Policy dated 31.1.2006 vide Annexure P-5.

(2.) The petitioner was selected and appointed to the post of Helper in the Haryana Roadways, Ambala. It is learnt that he was promoted to the post of Mechanic. He has attained 58 years on 31.1.2012. Thus a retirement order was issued on 13.1.2012 that the petitioner would be retiring on 31.1.2102 on attaining the age of 58 years under Rule 3.26 of Punjab Civil Service Rules, Volume I, Part I.

(3.) The grievance of the petitioner is that he is entitled for extension of two years of service, namely, from 58 years to 60 years, as per the policy dated 31.1.2006. An extract of the policy is reproduced hereunder:-