H.C.P.Tripathi, J. - (1.) This writ petition is directed against an order of the State Government compulsorily retiring the petitioner on three months notice.
(2.) In the year 1964, petitioner was employed as Revenue Record Keeper in the Collectorate at Shahjahanpur. On 10th February, 1964, the Collector issued the following notice to the petitioner:- "Please take notice that you will be retired from Government service after three months from the date of receipt of this notice "
(3.) It is alleged in the petition that as the petitioner had attained the age of fifty-five (58) years on 1st March, 1964, in case the opposite parties wanted to retire, there should have been a notice on 1st December, 1963, within the meaning of amended Rule 56 of the Fundamental Rules, but since they failed to do so, the notice is illegal The second ground urged in the petition for the alleged invalidity of the notice is that no grounds have been given in the order as to why the appointing authority acts in the favour of one against the other";