S.G.PARASHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appellant before this Court, a retired Executive Director of National Cooperative Union of India (hereinafter referred to as 'NCUI'), has filed the present Appeal being aggrieved by the judgment and order dtd. 26/9/2022 passed by the Learned Single Judge in W.P.(C) No. 4348/2003 titled S. G. Parashar Vs. UOI and Ors.

(2.) The facts of the case reveal that the Appellant before this Court, while in service, had preferred a Writ Petition in the year 2003 claiming continuance of service up to the age of 60 years.

(3.) The Appellant at the relevant point of time was working as an Executive Director in the service of the Respondent Organization. The Appellant came up with the case before the Learned Single Judge stating that the Respondent Organization, though it is a Society registered under the Multi State Cooperative Societies Act, is fully in control of Government of India, and therefore, the recommendations made by the 5th Pay Commission relating to age of retirement of Central Government employees should be made applicable to the employees of Respondent No.1 Society also.