K S GAHLAWAT Vs. JAGDISH PRASAD

JUDGEMENT

(1.) We have heard counsel for the parties.

(2.) Special leave granted.

(3.) The dispute before the Central Administrative Tribunal was with regard to the age of retirement of the respondent. Reliance was placed on the notification dated 28/4/2003 which, according to the respondent, enhanced the age of superannuation to 60 years. The original application filed before the Central administrative Tribunal was disposed of on 29/10/2003 with a direction to the authorities to consider the aforesaid notification dated 28/4/2003 and to dispose of the matter within two months. It appears that the matter was not disposed of within two months as directed since the authorities were awaiting the directions of the Government of India in this regard.