NAFEESA ZARGAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The instant petitions raise akin and analogues issues, as such, are taken up for disposal together. At the outset, the facts those emerges from the petitions in hand are delianted in short separately hereunder:

(2.) The petitioner in the instant petition implores for the following reliefs:

(3.) The reliefs aforesaid are being sought on the premise that the petitioner came to be appointed as Co-operative Education Instructor vide order dtd. 24/7/1987 issued by respondent No. 3. The date of birth of the petitioner as recorded in the matriculation certificate issued by the Board of School Education is dtd. 8/5/1962 and that as per the service Rules and Regulations, the petitioner have had to retire at the age of sixty years on the basis of his recorded date of birth.