RAM NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents Nos. 3 and 4 from retiring the petitioner at the age of 58 years and to continue the petitioner on the post of Class IV employee till he attains the age of 60 years.

(2.) It is, inter-alia, indicated in the writ petition that the petitioner is working with the respondent No. 3 - College. The State Government by notification dtd. 24/5/2004 amended Rule 56 of the Rajasthan Service Rules, 1951 and enhanced the retirement age of the government employees from 58 to 60 years. It is submitted that the said benefit by order Annex.3 has been extended to the aided institutions, however, the respondents were seeking to retire the petitioner on attaining the age of 58 years, which is contrary to the said stipulation in the Rules and therefore, the respondents be directed not to retire the petitioner at the age of 58 years.

(3.) I have considered the submissions made by learned counsel for the petitioner and have perused the material available on record.