CHAIRMAN OF DISTRICT CANE SERVICE AUTHORITY, U.S. NAGAR/ ASSISTANT CANE COMMISSIONER, U.S. NAGAR Vs. MOHD. USMAN IKRAMUL HAQ AND OTHERS

JUDGEMENT

(1.) THE appeal is by the Chairman of District Cane Service Authority, Udham Singh Nagar. The respondent No. 4 in the writ petition has come up before us in this appeal, being aggrieved by the judgment of learned Single Judge, allowing the writ petition.

(2.) THE writ petition was filed by one of the employees of the appellant-Society, as he was sought to be retired at the age of 58 years. It was his case that owing to a Government Order dated 26.2.2003, the retiring age of the employees like him, had been increased from 58 to 60 years. The learned Single Judge entertained the writ petition and took a view that the said G.O. was applicable to all the Co-operative Societies, and as such the original respondent No. 4, the appellant herein, also being the Co-operative Society, the G.O. was applicable and consequently the retiring age had to be 60 years and not 58 years. It is this judgment of the learned Single Judge which is in challenge before us.

(3.) THE plain English translation of this would be as under. -