JUDGEMENT
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(1.) Heard Sri R.K. Pandey, learned counsel for the petitioner.
(2.) The petitioner was an Assistant Teacher in the institution Sri Raghuveer Sahai Johari Adarsh Vidyapith Kanya Uchchtar Madhyamik Vidyalaya Bhoor, Bareilly. Her date of birth is 1.1.1953 and she attained the age of superannuation i.e. 62 years on 31.12.2014. She claims that she attained the age of superannuation in mid of the academic session and, therefore, she is entitle to continue till 31st March, 2016 in view of amended Regulation 21 of Chapter III of the Regulations framed under the Intermediate Education Act, 1921.
(3.) The aforesaid Regulation 21 permits the teachers/staff of an institution to continue in service till the end of the month in which they attain the age of superannuation or in event their age of superannuation falls in the mid of the academic session to continue till the end of the existing academic session.;
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