D.P.S. Chauhan, J. - (1.) THE Petitioner was a member of the Centralised Service in Primary Agricultural Cooperative Credit Society Centralised Services. He was governed by the U.P. Primary Agricultural Cooperative Credit Societies Centralised Service Rule, 1976, framed under Section 122 -A of the U.P. Cooperative Societies Act. Rule 29 prescribes the age of superannuation as 58 years and the same also provides that a person can be retired at any time after attaining the age of 50 years in public interest. Regulations were framed under Rule 30, known as U.P. Primary Agricultural Cooperative Credit Society Centralised Service Regulations, 1978, and Regulation 27 also provides for retirement. Rule 29 and Regulation 27 do not provide that after attaining the age of superannuation the services of a member of the Centralised Services can be extended.
(2.) THE Petitioner on attaining the age of superannuation retired but he moved for his extension up to the age of 60 years. No extension was granted by the Deputy Registrar, Cooperative Society. Then he approached this Court by means of writ No. 7253 of 1990 making a grievance that his representation was not decided. This Court directed for deciding the representation. After the orders of this Court, the Deputy Registrar vide orders dated 13 -2 -1991 granted extension to the Petitioner up to 30 -6 -1991. Subsequently it came to the notice of the Deputy Registrar that, under Rule 29 of the Rules, there was no provision for granting extension and accordingly he cancelled the order granting the extension on 24 -4 -1991. This order of the Deputy Registrar is challenged by means of the present writ petition.
(3.) HEARD Learned Counsel for the Petitioner and Sri D.P. Singh, who has filed his memo of appearance for Respondent No. 1.;