RAGHUVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed essentially for quashing of Annexure P.2 by which the petitioner's service was terminated on his attaining the age of 58 years. However, careful reading of the writ petition shows that the petitioner has made claim for grant of pension as well. The facts of the case show that the petitioner was appointed on the post of Leader Bhajan Party on fixed remuneration of Rs. 700/- per month, vide order dated 16.4.1979 Annexure P.1. His service was terminated on 31.7.1987 but he was re-employed with effect from 20th August, 1987. After he had attained the age of 58 years order Annexure P.2 was issued by the Director, Public Relations, Haryana terminating the services of the petitioner.

(2.) I have heard the learned counsel for the parties and perused the record of the case.

(3.) The learned Asstt. Advocate General could not point out any special feature on the basis of which the case of the petitioner can be distinguished qua the case of Chander Bhan v. The State of Haryana, Civil Writ Petition No. 8222 of 1994 except that a specific prayer for regularisation of service had been made by the petitioner in Chander Bhan's case.