PARKASH SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the Caveators. Caveat disposed of.

(2.) PETITIONER by means of this petition seeks direction to the respondents to extend his services by two years or allow him to continue till he attains the age of superannuation i.e. 58 years and also allow him to work against the post of Zila Sainik Welfare Officer, Doda. He seeks further direction to restrain the respondents from replacing the petitioner by appointing any other Zila Sainik Welfare Officer, till the petitioner attains the age of superannuation.

(3.) PETITIONER has asserted that he is required to be continued till he attains the age of 58 years as the petitioner is at present of the age of 56 years. In support of his plea the petitioner has relied upon SRO No. 7 of 1971 and SRO 642 of 1972 whereby Rule 7 of SRO 7 of 1971 was amended incorporating the provisions, which reads as under: