D.R.ARYA Vs. LT. GOVERNOR OF DELHI

JUDGEMENT

(1.) NO one has appeared for the petitioner on the last three dates of hearing being 11.5.2009, 15.5.2009 and 22.5.2009. No one appears for the petitioner even today although it is 12.40 PM. I have therefore heard the counsel for respondent and after perusing the record am proceeding to decide the case.

(2.) BY this writ petition, petitioner has sought relief from the respondent no.3 being the Delhi State Co operative Bank Ltd. for increasing the age limit from 58 to 60 years.

(3.) I may also state that Courts cannot impose its own terms and conditions of employment to the terms and conditions of employment decided by the employer and this is held by the Supreme Court in the judgment in the case of Indian Drugs and Pharmaceuticals Ltd. vs. Workmen, Indian Drugs and Pharmaceuticals Ltd. (2007) 1 SCC 408. The relevant paragraphs of this judgment are as under: