ATUWA PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) CHALLENGE in this writ application is to the order dated 3.9.1997 (Annexure -1), issued under the signature of the respondent No. 3, the Regional Chief Forest Conservator, by which a direction was issued for retiring those employees, who have completed 40 years of service: The petitioner has also challenged the order dated 31.10.1997 (Annexure -1/A), issued under the signature of Regional Forest Officer, whereby the petitioner was made to retire from service, pursuant to the impugned order (Annexure -1) of the Regional Chief Forest Conservator. While challenging. the aforesaid impugned orders, the petitioner also prays for a direction to the. respondents to pay his salary from 31.10.1997, i.e. the date from which he was made to retire, till 28.2.1999, i.e. the date when he had attained the age of superannuation at 58 years.

(2.) HEARD counsel for the petitioner and counsel for the respondents.

(3.) ON the basis of the impugned order issued by the Regional Chief Forest Conservator (Annexure - 1), the petitioner was made to retire from service upon his completing 40 years of service on 31.10.1997.