(1.) THE petitioner who was Asstt. Turbine Driver in the year 1966 was retired from service after attaining the age of 55 years with effect from 31 -10 -84 (AN). It is submitted by the petitioner that the order impugned was violative of the provisions of CSR and that he was entitled in service till he attained the age of 60 years. It is prayed that order impugned may be quashed and direction issued to the respondents to treat the petitioner in service and confer upon him all consequential benefits.
(2.) IN the objections filed on behalf of the respondents it is submitted that the present writ petition is mis -conceived and is liable to be dismissed. It is submitted that the plea of the petitioner is based upon mis -interpretation arising out of the mis -conception about the relevant service rules. It is alleged that the petitioner was holding a superior post at the relevant point of time and therefore cannot in law claim the benefit which is exclusively meant for incumbents of the inferior service as envisaged by schedule II of the CSR. It is stated that the petitioner has been retired from service after attaining the age of 55 years.
(3.) I have heard the learned counsel for the parties and perused the record.