RAMESH CHANDER ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has impugned scheme of fixing a retirement age of tourist guides by which in accordance with terms and conditions issued in 1996 by condition No.24, the retirement age of the tourist guide has been fixed as 65 years.

(2.) The rule was issued in this matter and thereafter as none had been appearing, the notices were issued to respondents. Respondent Nos.1 and 2 have been served, however, no one is present on their behalf and therefore the matter was taken up for final disposal.

(3.) The learned counsel for the petitioner has pointed out that the Supreme Court in B.P. Sharma Vs. Union of India and Others reported as (2003) 7 SCC 309 had held that retirement age cannot be fixed for a tourist guide and the identity card of such tourist guide is liable to be renewed. The Supreme Court had held: