JUDGEMENT
M.Katju, J. -
(1.)This writ petition has been filed
against the impugned G.O. dated
11.12.2003 Annexure 13 to the writ
petition and the impugned order dated
1.1.2003 and 13.1.2003 Annexure 11 and
1 to the writ petition. The petitioner has
also prayed for a mandamus directing that
he should be allowed to continue
functioning as D.G.C. (Civil) till the age
of 65 years.
Heard learned counsel for the parties.
(2.)The petitioner was appointed as
A.D.G.C. (Civil), Allahabad by order
dated 23.9.1978 and was given
appointment letter dated 6.10.1978 vide
Annexure 1 to the writ petition. It is
alleged in paragraph 5 of the writ petition
that he continued to work as such by
virtue of his satisfactory service as
recommended by the District Judge and
District Magistrate in pursuance of
various renewal orders issued from time
to time.
(3.)It is alleged in paragraph 6 of the
writ petition that a permanent vacancy of
D.G.C. (Civil) arose and the petitioner
was asked to take over charge vide letter
dated 3.2.1990 Annexure 2 to the writ
petition. He was appointed as full fledged
D.G.C. (Civil) by order dated 31.7.1990
Annexure 3 to the writ petition. This
tenure was extended till 31.12.1991 vide
Annexure 4 to the writ petition and
thereafter he was given extensions from
time to time.
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