@JUDGMENTTAG-ORDER
S.J. Mukhopadhaya, J.@mdashThe petitioner has challenged the order contained in Memo No. 52 dated 11th February, 2002 whereby and
whereunder it has been ordered to retire the petitioner w.e.f. 31st January, 2002 having completed 40 years of service.
2. Admittedly, no rule/guide line has been prescribed by the State for superannuation of a Government employee on completion of 40 years of
service. The age of superannuation has been prescribed under Rule 73 of the Bihar Service Code in terms of which a person stands retired on
attaining 58 years of age. There is nothing on the record to suggest that any rule or guide line was in vogue prescribing minimum age of 18 years
when the petitioner was appointed on 1st February, 1962.
3. Similar case fell for consideration before the Patna High Court in Mokhtar Ahmad v. B.S.R.T.C., reported in 1995 (I) BLJR 183. The Patna
High Court taking into consideration the provisions of Rules 54 and 73 of the Bihar Service Code, held that an employee stands superannuated
only on attaining the age of superannuation and cannot be retired on the ground of completion of 40 years of service.
4. Same view has been taken by this Court in the case of Kalanand Jha v. State of Jharkhand and Ors. reported in 2001 (2) BLJR 297 : 2001 (3)
JCR 228 (Jhr).
5. In spite of time allowed to the respondents, no counter affidavit has been filed till date. In fact the case was argued on the basis of the provisions
of law as referred above.
6. In view of the decisions as referred above, the impugned order contained in Memo No. 52 dated 11th February, 2002 being illegal, it is set
aside. The petitioner will be deemed to be continuing in service upto the age of 58 years on the basis of date of birth as recorded in the service
book and will be entitled for all Consequential benefits, including arrears of salary in respect to the period he was forced to remain out of service.
7. The writ petition stands disposed of, with the aforesaid observations/directions.