RABINDRA KUMAR MANJHI Vs. NAGAR PARISHAD, GOPALGANJ; CHAIRMAN, NAGAR PARISHAD, GOPALGANJ; EXECUTIVE OFFICER, NAGAR PARISHAD, GOPALGANJ; PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties as with regard to the following relief prayed in this writ application:

(2.) Learned counsel for the petitioner has placed reliance on a judgment of this Court dated 13.2.2015 passed in C.W.J.C.No. 2664/2015 (Brahmdeo Singh vs. the State of Bihar & ors.) which according to him squarely covers also the case of the petitioner.

(3.) Learned counsel for the respondent Nagar Parishad, Gopalganj, on the other hand, has submitted that in view of the order of the State Government dated 19.4.2011 all the Nagar Nigam, Nagar Parishad, Nagar Panchayat are bound to direct for retirement of their employees on completion of 60 years of age or 40 years of service, whichever is earlier, especially when the same have been issued by the State Government in view of the judgment of this Court dated 12.4.2007 in L.P.A.No. 645/2006 (Gaya Municipal Corporation vs. Jogendra Kumar Singh).