GH MOHI-UD-DIN LONE Vs. STATE

JUDGEMENT

(1.) THIS writ petition by 13 retired employees emanating from an endeavour to continue till eternity on the establishment of the State is bound to be futile in view of the objective sought to be achieved by the State vide Government Order No. 376 -GAD of 2007 dated 04 -04 -2007 reflected in the returns which is apparently laudable because its purpose is to replace the re tired employees by eligible literate youth. The basic order of re employment too, does not invest them with any right of continuation, because it makes their re -employment terminable without any notice. Apart from that having crossed the age ranging between 60 to 70 years they should feel satisfied. Situated thus, the petition fails. Dismissed along with CMP. Interim direction is vacated.

(2.) AS regards claim of the petitioners for release of their wages, it shall be examined by the competent authority on the basis of rules/ norms/ record relevant to the claim. Should such examination establish entitlement of the petitioners to any amount, steps for its release shall be taken.