Anjani Kumar, J. - (1.) Heard learned counsel for the petitioner and learned standing counsel who has accepted notice on behalf of respondent Nos. 1 to 5.
(2.) Petitioner has claimed that the provisions of Rule 18 of the Sahkari Sangrah Kosh Niyamavall, 1982 are applicable to the employees of Collection Branch of Co-operative Department regarding retirement. The employees of State Government have been granted benefit of amendment in Fundamental Rule 56 (3).
(3.) The said Rules provide that such provisions which are not incorporated in the said 1982 Rules, the rules applicable to the State Government employees, shall be applicable. It is argued that the age of retirement has not been provided in the said 1982 Rules. Therefore, the age of retirement as is applicable under Fundamental Rules, is 60 years which provides that a Government servant will retire at the age of 60 years, will be applicable to the employee governed by 1982 Rules. The counter-affidavit says that the status of the employees governed by 1982 Rules are not like that of Government servants. In view of this argument on behalf of learned counsel for the petitioner, the aforesaid stand in the counter-affidavit does not come in the way of the petitioner to claim the age of retirement to be 60 years.;