- (1.) THE Petitioner's contention is that as he was a patwari who had not resigned and who was thereafter absorbed in the new service of Lekhpals, the age of superannuation for him should be 60 years and not 58 years. He relied on G.O. dated 27 -4 -53. He was, no doubt, an ex -patwari and if had continued as Lekhpal, he would have been entitled to the superannuation age of 60 years. However, he was later promoted and thereafter confirmed in a higher cader and he ceased to belong to the service of Lekhpals. The G.O. dated 27 -4 -53 applies only to members of service of Lekhpals. He cannot claim its benefit even after his absorption in a higher cadre.
(2.) AS such the petition has no merit and is, accordingly, dismissed.;