- (1.) Heard Shri S.C. Tiwari, learned counsel for the petitioner and Shri B.P. Singh Kachhawah, learned Standing counsel for the respondents.
(2.) Undisputedly, both the petitioners were Assistant Teachers in the respondent no. 8 institution. The date of birth of petitioner no. 1 is 3.1.1953 and that of petitioner no. 2 is 14.1.1953. It is stated in paragraph No.7 and 15 that their age of retirement is 62 years. Thus the petitioner no. 1 had attained the age of superannuation on 2.1.2015 and the petitioner no. 2 had attained the age of superannuation on 13.1.2015. They claim benefit of mid session as per Government order dated 15.10.2014 and allege that they are entitled for extension of employment till 31.3.2016.
(3.) Grievance of the petitioners is that as per earlier government order they would retire on 30.6.2015 but the benefit of the new G.O. dated 15.10.2014 changing the academic session from 1st April to 30th March of the succeeding year is not being extended to them as per which they would retire at the end of the academic session 2015-16 i.e. on 31st March, 2016.;