NOORE NAZAR KHAN Vs. OM PRAKASH

JUDGEMENT

(1.) The petitioner was working as a Professor in an Institute, namely, Bipin Tripathi Kumaon Institute & Technology. He had filed a writ petition before this Court, being WPSB No. 344 of 2013, with a prayer to increase his age of superannuation from 60 to 65 years. For this purpose, the main contention of the petitioner was made in paragraph Nos. 25-E and 25-F of the writ petition, which reads as under:-

(2.) The writ petition (WPSB No. 344 of 2013) was disposed of by the Division Bench of this Court vide order dated 06.06.2016. The operative portion of the same reads as under:-

(3.) In compliance of the order of this Court (referred above), though belatedly, the representation of the petitioner has been decided vide order dated 06.10.2016 by the authority concerned and the claim for increasing the age of superannuation from 60 to 65 years of the petitioner has been rejected. It is an order by which the concerned authority i.e. Principal Secretary has assigned reasons while rejecting the claim of the petitioner for increasing the age of superannuation from 60 to 65 years.