KALLAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was working as a Professor of Organic Chemistry with the 8 th respondent University, who has now retired on attaining the age of superannuation has approached this Court seeking for the following reliefs:

(2.) Learned counsel for the respondent Nos.8 and 9 University submits that during the pendency of the writ petition, the petitioner had attained the age of superannuation and accordingly, he retired with effect from 31/8/2022. He also submits that the question involved in this writ petition was considered by the Division Bench of this Court in W.A. No.100198/2022 connected with W.P. No.101937/2022 disposed of on 1/6/2022 and it has been held that the request for continuing the services of the employee beyond the period of 62 years has been rejected.

(3.) Learned counsel for the petitioner does not dispute the submission made by the learned counsel appearing for the respondent Nos.8 and 9.