J.N. Dubey,O.P. Pradhan - (1.) THE question for determination in this writ petition is whether the petitioner, a teacher in the State Medical College, is liable to be retired at the age of 58 years under Fundamental Rule 56 or he is entitled to continue upto the age of 60 years like any other teacher of a constituent college of the State University. This controversy has been resolved by a Division Bench of this Court in Civil Misc. Writ Petition No. 12222 of 1990 (Dr. V.K. Agarwal v. State of U.P. and others) and several other connected writ petitions on 24 -2 -1992. The Division Bench has disposed of the writ petitions by issuing certain directions to the respondents.
(2.) FOLLOWING the aforesaid decision of the Division Bench, we direct that the petitioner shall be permitted to hold the post on which he is working till March 31, 1992. He shall, if he so desires, make application for extension of his age of superannuation to the State Government within a period of ten days from today. The State Government shall dispose of the application on or before March 31, 1992. In case application for extension is allowed, the petitioner shall be permitted to continue in service till he attains the age of sixty years, otherwise he will cease to work on March 31, 1992. The writ petition stands disposed of accordingly. A certified copy of this order may be supplied to the learned counsel for the parties within 24 hours on payment of usual charges.;