KEDAR NATH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 04.07.2017.

(2.) The petitioner claims that he was initially appointed as Shorter in the year, 1960 and subsequently promoted to the post of Head Librarian. Neither the letter of appointment nor the order by which he was allegedly promoted have been brought on record. His date of birth is 01.01.1940 and accordingly he would have superannuated from service on 31.11999. These facts as recorded in letter dated 11.06.2012 have not been disputed by the petitioner. Previously, he came to this Court in W.P.(S) No. 7683 of 2012 when he was restrained from working as Head Librarian. Stating that he was permitted to join the said post, the writ petition was withdrawn. He still wants to continue on the same post. Today he has attained the age of 78 years. A government employee must superannuate from service on attaining the age of 60 years unless he is granted extension of service.

(3.) Grievance of the petitioner as projected in the writ petition is without substance.