SATISH CHANDRA SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner herein, who was concededly over 60 years of age and his contractual services at the relevant time were terminated vide an order dtd. 4/6/2020, is that merely because he was above 60 years, the same is not a legal ground to not renew his contract, as was earlier being done in the past from time to time.

(2.) When called out for hearing, none appears for the petitioner. The petition has remained pending for more than 3 years without there being any interim protection in favour of the petitioner.

(3.) In any case, as on today the petitioner would be around 64- 65 years old and merely because his services were on contract, he cannot steal march over a regular incumbent. Concededly, a person in regular employment of the Government has to be necessarily retired from service on attaining the age of superannuation.