RAGHUNANDAN SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, State, respondents no. 7 and 8 as well as respondents no. 9 and 10.

(2.) The petitioners have moved the Court for quashing of order contained in Memo No. 224 dated 101.2015 passed by the respondent no. 3 by which the claim of the petitioners for enhancement of their age from 58 years to 60 years has been declined.

(3.) The petitioners are Managers of Primary Agriculture Credit Cooperative Societies (hereinafter referred to as the 'PACS') and had earlier moved the Court for the same relief in C.W.J.C. No. 1132 of 2013, in which by order dated 12.08.2014, the matter was disposed off with liberty to the petitioners to file representation before the present respondent no. 4 for giving them the benefit of enhancement of retirement age from 58 years to 60 years. The representation having been filed pursuant to the said order has been rejected by the impugned order. Further two reliefs sought by the petitioners relating to benefit of 5th and 6th Pay Revision and consequential benefits have not been pressed by the writ petitioners with regard to which they are at liberty to represent before the authority concerned.