SUSHIL KUMAR SEHGAL Vs. KRISHNA WATER DISPUTES TRIBUNAL

JUDGEMENT

(1.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner who superannuated at the age of 65 years, after getting various extensions from the age of 62 years, impugns the decision of the respondent/employer dated 9.2.2015 by which petitioner had not been granted extension for six months.

(2.) For the purpose of granting of extension of six months petitioner relies upon the following paragraph in the circular of the respondent with respect to appointment :-

(3.) On the basis of the aforesaid paragraph, it is argued that the decision of the respondent not to grant extension of six months to the petitioner is incorrect and bound to be quashed because it is affected by the bias of the officials of the respondent.