K. P. SINGH Vs. DIRECTOR, TECHNICAL EDUCATION, U. P. KANPUR AND OTHERS
LAWS(ALL)-1994-3-112
HIGH COURT OF ALLAHABAD
Decided on March 17,1994

K. P. SINGH Appellant
VERSUS
DIRECTOR, TECHNICAL EDUCATION, U. P. KANPUR AND OTHERS Respondents

JUDGEMENT

S. P. Srivastava, J. - (1.) The petitioner who held the post of 'Karmshala Anudeshak' (Sheetmetal) in Government Polytechnic, Dehradun was to attain the age of superannuation on completion of 58 years of age on 31-8-1992.
(2.) It appears that the matter regarding extending the services of certain officers/other employee employed in the Institutions established for imparting Technical Education till the end of the educational session and further, extending the benefit of summer vacation to them was under consideration of the State Government. Vide the letter dated 13-12-1990 the State Government communicated its sanction fot the above subject, however, to the condition that the officer/other employees who were teaching practical portion of the courses and satisfied the requirement contemplated in the G. O dated 27-6-1988.
(3.) The petitioner had sought for the release of the aforesaid benefits ' him on 18-8-1992. His application was recommended by the Principal to the Directorate but since the decision in the matter was not communicated to the Principal he informed the petitioner vide his letter dated 18-8-1992 that the petitioner will retire on 31-8-1992.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.