AB SALAM Vs. STATE

JUDGEMENT

(1.) THESE three writ petitions have been heard together, and this judgment will govern all of them, since the points of law involved in them are identical.

(2.) THE three petitioners in these cases were gazetted government servants in the State of Jammu and Kashmir serving in different departments. It was by a common order No GD (AS) 2/69 dated 12 -6 -69 that they were, amongst others compulsorily retired with proportionate pensionary benefits under the amended Rule 226 (2) of the Jammu and Kashmir Civil Service Regulations with effect from 20 -9 -69 on their attaining the age of 50 years, and 52 years in the case of Shri S. M Saffi as against the normal age of 55 years of superannuation provided under Rule 226 (1) of the same Regulations, referred to hereafter, as the Regulations.

(3.) SHRI Abdul Salam was initially appointed in 1949 as an Assistant Registrar Cooperative Societies. He held different posts of higher grades in the same department from time to time, and was ultimately in l965, made Joint Registrar and continued as such till he was retired.