RAM CHANDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents. The petitioner was appointed as General Manager under Bihar State Sugar Corporation Limited (hereinafter referred to as the 'Corporation') Patna vide Memo No. 9309 dated 9.11.1989 on contract basis for two years. He, however, continued on the said post till 30.11.2003 after completing the age of 58 years.

(2.) Grievance of the petitioner is that, the age of superannuation for the employees of the Corporation has been held to be 60 years and, therefore, the petitioner should have been allowed to continue up to 30.11.2005. In such circumstance, this application has been filed for a direction to the Corporation to treat the petitioner to have retired on 30.11.2005.

(3.) As has been noted above, the petitioner's appointment was for two years on contractual basis. The petitioner cannot claim by way of any legal right to hold the said post after two years, though he continued for several years thereafter.