K. N. Singh, J. - (1.) This petition is directed against the order of the State Government dated 29-9-1973 giving three months' notice to the petitioner for his compulsory retirement under Rule 56 of the Fundamental Rules.
(2.) The petitioner joined Government service as Veterinary Assistant Surgeon in 1938. He was subsequently promoted, and on the date of the issue of the impugned notice he was working as District Livestock Officer at Jalaun. The petitioner attained the age of 55 years on 12-7-1972, while he was posted as Artificial Insemination Officer at Bareily. The State Government permitted the petitioner to continue in service beyond the age of 55 years. But by the impugned notice dated 29-9-1973 the petitioner v/as directed to retire compulsorily from service on the expiry of three months from the date of the service of the notice. The petitioner has challenged that order of the State Government in the present petition.
(3.) The learned counsel for the petitioner has urged that the impugned order was passed arbitrarily without any reasonable ground. He urged that the petitioner could not be retired compulsorily before the age of 58 years as he had been allowed to continue in service beyond the age of 55 years.;