SHIVA RAMJEE MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the appellant and counsel for respondents.

(2.) The appellant had retired as a Demonstrator from the Department of Technical Education, State of Jharkhand, on 31/1/2001.

(3.) Admittedly, the appellant had made a representation to the then Government of Bihar on 22/4/1998 opposing the proposal of retiring him at the age of 58 years and also for grant of Time Bound Promotion as per UGC pay scales in view of a letter dt. 11/1/1991 and contending that he ought to be retired only on attaining the age of 60 years, because the then Government of Bihar subsequently extended the retirement age of Demonstrators working in Government Engineering Colleges to 60 years.