KAMESHWAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Ritu Kumar, the learned counsel appearing for the petitioner and Mr. Ashish Shekhar, the learned counsel for the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has approached this Court with a prayer for a direction upon the respondents to enhance the age of superannuation of the petitioner, who belong to Jharkhand Animal Husbandry Service Cadre from 60 to 65 years, in the light of the decision of the State of Jharkhand, dated 23.07.2011 issued by the Health, Medical Education and Family Welfare Department, Govt. of Jharkhand. Further prayer has been made to consider the case of the petitioner, Veterinary Officer (Doctor) at par with the General Duty Medical Officers (Allopathic Doctors), when the respondent-Government has enhanced their age of retirement from 60 to 65 years, the petitioner is also entitled for such benefit.