Deoki Nandan, J. - (1.) These three appeals are between the same parties and arise from a common judgment in three suits by M. A. Aziz since deceased, against the respondent Municipal Board. The points involved being the same these appeals are also being disposed of by a common judgment.
(2.) The first suit was suit No. 66 of 1964. It was filed on 30th January 1964 in the Court of the Munsif Bisauli, district Budaun. The relief claimed was an injunction restraining the respondent Municipal Board from taking dver charge from the plaintiff M. A. Aziz of his post of an Assistant Teacher in the Panna Lal Municipal Higher Secondary School, Sahaswan from which he was deemed to be due to retire on attaining the age of 58. years on 31st January 1964 under a notice dated 22nd November 1963 served on him by the Respondent Municipal Board, and for restraining the Respondent Municipal Board from terminating his service before he attained the age of 60 years, which, according to the plaintiff, M. A. Aziz, was the age of superannuation under the relevant orders of the Government in force at that time. The Second Appeal No. 686 of 1968 has arisen from the dismissal of that suit by both the courts below.
(3.) The second suit was suit No. 30 of 1965. The relief claimed therein was for recovery of Rs. 2160/- on account of the plaintiffs emoluments for 8 months from 1-2-1964 to 30-9-1964. The Second Appeal No. 685 of 1968 has arisen from the dismissal of that suit.;