S.K.SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.13462/2020 (for exemption from filing duly affirmed affidavits and requisite court fees)

(2.) The application is disposed of.

(3.) The petitioner, having superannuated on reaching the age of 57 years, on 30th June, 2017, from the post of Commandant in the Indian Coast Guards, has filed this petition (i) impugning the rejection by the respondents vide communication dated 24th October, 2019 of the representation dated 26th July, 2019 of the petitioner; and, (ii) impugning Rule 20(1) of the Coast Guard (General) Rules, 1986, to the extent it prescribes retirement age of 57 years for officers of the rank of Commandant and below and seeks mandamus directing the respondents to enhance the age of retirement for Group 'A' officers up to the rank of Commandant, in the Coast Guards, from 57 years to 60 years and to release all consequential benefits and arrears to the petitioner.