SHYAM PRASHAD Vs. STATE OF J&K

JUDGEMENT

(1.) The respondent No. 1 had issued SRO No. 233 of 1988, thereby providing the retirement age of a person appointed to the service of society as 58 years.

(2.) The petitioner filed the writ petition for directing the respondents not to comply with the SRO No. 233 of 1988 to the employees of the respondent No. 3 and further directing the respondent No. 3 not to retire the petitioner at the age of 58 years on the ground that the service rules applicable to the employees of Citizens' Cooperative Bank provide for the retirement of its employees at the age of 60 years.

(3.) The respondent No. 3 filed response to the writ petition thereby stating that the Division Bench of this Court in case titled 'N. K. Mehta and others Vs. State of J&K and others' reported as 2009 (2) JKJ 1HC has held that the provisions contained in the SRO 233 of 1988 shall govern the service conditions of the Cooperative Societies including those of the employer society, as such, the present petition is not maintainable.