BENI PRASAD Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-4-108
HIGH COURT OF JHARKHAND
Decided on April 23,2010

BENI PRASAD Appellant
VERSUS
STATE OF BIHAR,STATE OF JHARKHAND,DIRECTOR, BIT SINDRI, DHANBAD Respondents

JUDGEMENT

- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for the following relief (s). i. To quash the office order no. 657 dated 7.8.2003 (Annexure-3) issued under the signature of Director, BIT, Sindri, Dhanbad (Respondent No. 3), whereby the petitioner has been retired from service on 31.01.2004 on his attaining the age of 58 years. ii. To direct the respondents to allow the petitioner to continue in service till he attains the age of 60 years. iii. To reinstate the petitioner in service until he attains the age of 60 years and to pay him arrears of salary and other allowances. iv. To stay the operation of the impugned order dated 7.8.2003.
(3.) The petitioner was appointed in the post of Instructor in the Magadh Engineering College, Gaya. His initial appointment was made by the Managing Committee of the college which at the relevant time, was a private institution.;


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