Moti Lal Kushwaha vs State Of U.P. And Others
2011 Latest Caselaw 3192 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41756 of 2011
 

 
Petitioner :- Moti Lal Kushwaha
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.R.Ganguly,J.H.Khan,Ramanuj Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that his services have been regularized on 25.5.1995 and he is a Government servant. By the Government Order dated 28.11.2001 the retirement age of the State Government employees has been raised from 58 years to 60 years. Thereafter in exercise of power conferred by the proviso to Article 309 of the Constitution, the Fundamental Rules, 2002 was framed by which the amendment has been made in Fundamental Rules contained in the Financial Handbook Volume-II, parts II-IV which envisages that every Government servant shall retire from service on the afternoon of the last day of the month in which he attains the age of sixty years.

Learned Standing Counsel prays that he may be allowed some reasonable time to seek instruction in the matter.

Put up on Monday i.e. on 1.8.2011 as fresh.

Order Date :- 28.7.2011

OP