ALI MOHAMMAD KHAN Vs. STATE

JUDGEMENT

(1.) In terms of Order No. 576-77/EDB dated 11th May, 2002 passed by the Executive Engineer Electt. Division Budgam, sanction was accorded to the retirement on superannuation pension in favour of the petitioner w.e.f. 30th June, 2002 Afternoon. It is this order which is called in question in this petition on the ground that the petitioner has been superannuated from the service in violation of the mandate contained in 1st Proviso attached to Article 226 (I) of Civil Service Regulations, inasmuch as, the petitioner belonged to inferior service as per the Schedule II of the Civil Service Regulations.

(2.) The Court on 6th August, 2014 passed the Order, which is taken note of:-

(3.) Despite opportunity, reply affidavit has not been filed.