Ganga Saran Verma vs Registrar & Others
2013 Latest Caselaw 199 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5603 of 1996
 

 
Petitioner :- Ganga Saran Verma
 
Respondent :- Registrar & Others
 
Petitioner Counsel :- Vijay Kumar Mishra
 
Respondent Counsel :- C.S.C.,Pradeep Shukla
 

 
Hon'ble Pankaj Mithal,J.

Petitioner in this writ petition claims that he should be retired from service on attaining the age of 60 years and a further prayer has been made for quashing of the order dated 23.8.1996 by which he has been informed that he would be retiring on completion of 58 years of age.

The petitioner is a class III employee of a Co-operative Society where under the Rules the employee retires at the age of 58 years. The retirement age so provided in the Rules has not been enhanced.

Merely for the reason that some other employees have been retained beyond 50 years of age, petitioner can not claim parity and entitlement to continue in service beyond the period prescribed for retirement.

In view of the above, I find no merit in the writ petition.

This apart, the petition is pending since 1996 without any orders on merits. In the meantime petitioner has retired from service and as such can not be granted any relief.

Accordingly, writ petition is dismissed.

Order Date :- 2.4.2013

SKS