- (1.) The Petitioner has challenged the order dated 19.4.1994 (Annexure-1 to the writ petition) whereby he was to retire after 30.6.1994 on superannuation.
(2.) The case of the Petitioner is that he entered into service in U.P. Government Roadways, Kanpur in its central workshop as an unpaid apprentice on 10.8.1953 and worked till 31.5.1955 as apprentice. The Petitioner thereafter continued in service as regular until he was made to retire with effect from 30.6.1994 by order dated 19.4.1994. The U.P. State Road Transport Corporation was divided into four zones and in turn the zones are sub-divided into regions. Each zone is looked after by a Deputy General Manager. Besides the zones and regions, there are two workshops known as Central Workshop and Allen Forest Workshop, which are separate units of the Corporation. The Petitioner's service was in the said Central Workshop wherein since 1965 Certified Standing Orders came in force. According to the Petitioner, he was entitled to continue in service till he attained the age of 60 years and accordingly, he filed the present writ petition challenging the said order of retirement.
(3.) The Respondents filed counter-affidavit and contested the proceeding to which the Petitioner filed a rejoinder-affidavit.;