B.H. RUKMMAGADA RAJU S/O LATE C. HANUMANTHPPA Vs. STATE OF KARNATAKA, REP. BY ITS SECRETARY DEPARTMENT OF CO-OPERATIVE SOCIETIES VIKAS SOUDHA BANGALORE, STATE OF KARNATAKA, REP. BY ITS SECRETARY DEPARTMENT OF CO-OPERATIVE SOCIETIES VIKAS SOUDHA

JUDGEMENT

(1.) SRI Raghavendra R. Gayathri, learned HCGP is directed to accept notice on behalf of the respondents.

(2.) THOUGH , the matter is listed for preliminary hearing, with the consent of the learned counsel appearing on both sides, writ petition is taken up for final disposal.

(3.) IN view of the amendment to Rule 18 of Karnataka Co -operative Societies Rules, 1960, the employees of the Co -operative Societies are entitled to continue in service till completion of age of 60 years, in view of the substitution of age of superannuation with "60" in place of "58". The said aspect was made clear in a judgment dated 16.11.2009 passed in W.A.Nos.3801 -3804/2009.