CHANDRA MOHAN VERMA Vs. STATE OF U P
LAWS(ALL)-2018-2-80
HIGH COURT OF ALLAHABAD
Decided on February 02,2018

CHANDRA MOHAN VERMA Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) The petitioner was appointed as Lecturer in Cardiology in G.S.V.M. Medical College, Kanpur and last served there as Professor and Head of the Department of Cardiology.
(2.) The dispute in this petition preferred by him is basically about the age at which he would retire i.e.60 years or 65 years.
(3.) The petitioner has been served with an office order dated 30.06.2015 stating that according to his date-of-birth 13.08.1954, he would be attaining the age of superannuation on 31.08.2014. He would accordingly retire on 30.06.2015 when the running academic session would end and his services would come to an end.;


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