SUJOY PAUL, J. - (1.)Regard being had to the similitude of the questions involved, both the writ petitions were analogously heard on the joint request of the parties and are decided by this common order.
(2.)The singular issue requires adjudication is : whether the petitioner, a Block Extension Educator is entitled to continue in employment up to the age of 65 years?
(3.)The petitioner contended that he had undergone two years training in Elementary Nursing First Aid and Midwifery including Obstetrical and Gynecological Nursing and in Nursing 14 in Children and was granted Auxiliary Nurse Midwife certificate in the year 1976. The petitioner was initially appointed as Auxiliary Nurse Midwife (ANM) w.e.f. 26.08.1976 in the Public Health and Family Welfare Department. The petitioner has also taken training from Mahakoshal Nurse Registration Council, Bhopal. The registration certificate dated 30.12.1980 is annexed as Annexure-P/2 with the writ petition. It is further stated by the order dated 05.01.1985, the petitioner was sent for training High Court of Madhya Pradesh of Female Health Provider. The petitioner's services are governed by statutory recruitment rules, namely, Madhya Pradesh Public Health and Family Welfare Department (Directorate of Health Services) Class III Nurses Services Recruitment Rules, 1989.