GIRIJA PRASAD SINGH Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1993-7-16
HIGH COURT OF ALLAHABAD
Decided on July 12,1993

GIRIJA PRASAD SINGH Appellant
VERSUS
State of Uttar Pradesh And Ors Respondents

JUDGEMENT

- (1.) This Writ Petition has been filed with a prayer that the Petitioner be continued in service till he attains the age of 60 years.
(2.) The Petitioner is a clerk in Sri Nrisingh Singh Junior High School, Dinapur, Ghazipur, which is a recognised Junior High School, His grievance is that he is being retired at the age of 58 years on 31-7-1993 in pursuance of Rule 20 of the U.P. Recognised Basic Schools (Junior High Schools) Recruitment and Condition of Service of Clerks and Rule 'Gha' Employees Rule 1984. The said Rule 20 reads as follows.; Adhismita kisi manyata prapta school ka pratyek lipik ka samooh 'Gha' ka karmachari us dinak ko sewa nibrit ho ga jab uske aayu kramash 58 aur 60 varsh ho jai. Yadi aisa dinank mas ke bich me parta ho to mas ke antim dinank ko sewa nibrit ho ga.
(3.) Heard learned Counsels for the parties.;


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