BHAGWAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against order no. 5/99, issued vide memo no. 11 dated 8.2.1999, whereby and whereunder appointment of the petitioner has been cancelled.

(3.) IN the counter affidavit filed on behalf of the respondents, the factum of date of retirement of the father of the petitioner is disputed. It is stated that the father of the petitioner retired on 31st December, 1989 and as per the policy decision of the State Government dated 17.1.1990 his nominee was not entitled to continue in his place, as the father of the petitioner had retired after completing the age of superannuation i.e. 58 years.