SANJIB KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has approached this Court with a prayer for a direction upon the respondents to enhance the age of superannuation of the petitioners, 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.

(3.) The fact of the case in brief is that the petitioner was appointed in the cadre of the unified Bihar Animal Husbandry Service on 05.01.1959 and at the time of appointment of the petitioner, the age of retirement of Government Servants in the State of Bihar was 58 years. The age of retirement of Officers of Health Service Cadre (Allopathic) and the officers working thereunder was also 58 years. Similarly, the age of retirement of Dentist and Dental Education Cadre was also the same. Thereafter, the services of the petitioner was allocated to the State of Jharkhand. In the year, 2004, the State of Jharkhand enhanced the retirement age of Government Servants from 58 to 60 years. Later on, the State of Bihar also enhanced the retirement age of Government Servants from 58 to 60 years. There was no difference in the age of retirement of the cadre of the petitioner and the officers of Health Services Cadre (Allopathic/Dentists).