AK SINGLA, DR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Articles 226 and 227 of the Constitution of India instituted on behalf of the petitioner challenging the orders dated 12.03.2020 passed by the Hon'ble Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.3940/2017, prays as follows:

(2.) After some arguments, Mr. Rajeev Sharma, learned counsel appearing on behalf of the petitioner limits the relief in the present proceedings to a direction to the Union of India, Ministry of Agriculture, Department of Animal Husbandry Dairying and Fisheries/respondent No.3, to respond to a representation that he proposes to make to the latter on the subject of the raising the age of retirement of Veterinary Doctors to 65 years in parity with the age of retirement, as extended to the Medical Doctors.

(3.) Issue notice.