JUDGEMENT
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(1.) Heard Sri R.P. Mishra, learned counsel for the petitioner. Learned Standing counsel has appeared for respondents no. 1 and 2, Sri Prem Prakash Yadav for respondent no. 3 and Sri A.K. Yadav for respondent no. 4.
(2.) Petitioner has preferred this writ petition against the notice dated 15.12.2014 issued by the Block Education Officer. The said notice states that the petitioner's date of birth is 6.3.1953. He will attain the age of superannuation of 62 years on 5.3.2015 and that he will retire at the end of the academic session w.e.f. 30.6.2015.
(3.) The U.P. Basic Education (Teachers) Service Rules, 1981 vide Rule 29 provides that every teacher shall retire from service on the last date of the month in which he attains the age of 60 years. The age of retirement mentioned therein has now been fixed as 62 years. It further provides that the teacher who retires during the academic session (July to June 30th) shall continue to work till the end of the academic session.;
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