- (1.) Following facts need to be noted to decide the present writ petition:-
(2.) The petitioner herein was appointed as S.S.Master with respondent No.4-School, namely, Vaish Senior Secondary School, Bhiwani on 14.07.1969. The age of retirement, at the relevant time, was 58 years and on attaining this age, the petitioner was shown as retired on 31.05.1997.
(3.) However, as the date of superannuation is the last date of the month in which an employee attains that age, his date of retirement was treated as 31.05.1997. There is a provision for extension of the services of meritorious teachers made by the State Government qua aided schools. As per this provision, grant-in-aid is generally allowed in respect of salary of the teachers upto the age of 58 years except in case of a teacher of exceptional merit which necessitates his retention in service after that age.;