MD.AZIM Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN the Bihar Service Code, the date of compulsory retirement of a Government servant is the date on which he attains the age of 58 years. However, he may be retained in service after the date of compulsory retirement with the sanction of the State Government on public ground which must be recorded in writing.

(3.) IT is not disputed that the petitioner was appointed as a peon in the year, 1958. Thus, on the date on which Bihar Service Code came into existence, the appellant did not have any right or privilege of which he could be deprived by operation of the Code.