R.K.MERATHIA, J. - (1.) HEARD the parties finally.
(2.) PETITIONER has challenged the letter No. 472 dated 18.7.2005 (Annexure 2) issued by the Hazaribagh Mines Board (Board for short), informing him that he is going to superannuate from service w.e.f. 31.7.2005 on attaining the age of 58 years. Petitioner's case is that the Board decided to enhance the age of superannuation to 60 years but it has arbitrarily decided to apply the said decision to the employees retiring after 14.8.2006, whereas as per the Government Resolution dated 13.4.2005 the age of superannuation is enhanced to 60 years w.e.f. 20.1.2005. Mr. P. P.N. Roy, learned senior counsel, appearing for the petitioner submitted that by Resolution dated 26.10.2004 (Annexure 1) the age of superannuation of the State Government employees has been enhanced from 58 years to 60 years. He submitted that copy of such Resolution was circulated to various Government Departments and other institutions which means that the said Resolution was applicable to the Board.
(3.) THE stand of the State on this, is that the said Resolution is only with regard to the State Government employees. Copy of the Resolution was circulated as the State Government employees are also posted on deputation in various institutions. This does not mean that the said Resolution automatically applies to all the institutions or the Board.;