Section 3(3) in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984
(3)Every workman whether in superior or last grade service, or in any service notified as inferior shall ordinarily be retained in service upto the age of sixty years:Provided that any workman may be required to retire at any time after attaining the age of fifty-five years after being given one month's notice, or one month's pay in lieu thereof, on the ground of impaired health or of being negligent or inefficient in the discharge of duties:Provided further that a workman may also retire at any time after attaining the age of fifty-five years, by giving one month's notice in writing.Explanation I. - In this section, the word "workman" means a highly skilled, skilled, or semi-skilled or unskilled artisan in industrial and work charged establishments of Government.Explanation II. - For the removal of doubts, it is hereby declared that-(a)a Government employee whose date of birth is the first of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of [fifty-eight] [Substituted by Act No. 3 of 1985.] or sixty years, as the case may be;(b)a Government employee who attained the age of superannuation but who was allowed to continue to hold the post, beyond that date, by virtue of a stay order of a Court, shall be deemed to have ceased to hold the post and relieved of his charge from the date of the judgement dismissing his petition, irrespective of whether the charge of the post was handed over or not as prescribed in any rule or order of the Government for the time being in force.
