Section 25A in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976
25A. [ Age of Superannuation and extension in Service. [Inserted by Notification dated 26.8.2002.]
- Except as otherwise provided in this rule every employee in the High Court Establishment shall retire from service on the afternoon of the last day of the month in which he attains the age of 60 years.Provided firstly that an employee in the High Court establishment whose date of birth is the first day of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of 60 years.Provided, secondly that an employee in the High Court establishment who has attained the age of 58 years and is on extension in service shall retire from service on his attaining the age of 60 years.Provided thirdly that if, keeping in view the service rendered, experience and utility of any employee in the establishment of the High Court, his extension in service is found to be in public interest, he may be given extension in service [.....................].]
