Ajoy Nath Ray, Ashok Bhushan, J. - (1.) This is an appeal from an order of Hon'ble Mr. Justice Sabhajeet Yadav passed on 10.11.2004 allowing the respondent's writ petition and quashing the office order dated 31.12.2003 whereby the respondent was sought to be retired with retrospective effect from 31.10.2001.
(2.) His Lordship has ordered that the respondent should be treated as in service up to 30.9.2004 and the effect of this order is that the period of about nine months at the end of this period, when the respondent was not allowed to work, would not go as salariless for the respondent and the respondent would be entitled to receive salary and all other benefits for this period also.
(3.) Since it is an age determination matter, in a writ application, the basic facts need to be clearly looked into and understood. The writ petitioner joined service on 22.10.1961 as a Cleaner. For about 16 years he worked without any material event occurring.;