NAWAL KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner is aggrieved by an or der, as contained in Annexure -5, by which he has been directed to be superannuated with effect from 31.7.2002 after completing 40 years of service.

(2.) THE contention on behalf of the petitioner is that he has been appointed on 16.7.1962 and the date of birth entered in his service book was 30.12.1945 and in view of Rule 73 of the Bihar Service Code, he was entitled to continue in service till he attains the age of 58 years and in view of the same, he should be allowed to continue in service as his date of birth as recorded was not in dispute.

(3.) IN view of the aforesaid consistent view of this Court, this Court is also not inclined to pass any other order in favour of the petitioner and in view of the observation as made above, as the petitioner has completed 40 years of service, he should gracefully retire.