MANGALBHAI VARVABHAI RAVAL Vs. KADI NAGARPALIKA

JUDGEMENT

(1.) The petitioner was sought to be retired on having completed 58 years of age. According to him, the age of superannuation is 60 years and he should have been permitted to continue in service till he completes the age of 60 years. He, while approaching this Court, has made following prayers :-

(2.) The respondents, in response to the notice of rule, have filed affidavit-in-reply and have contended that the petitioner continued in service till the age of 60 years and has retired on 30th April, 2000 after completing 60 years of age and as such the grievance of the petitioner does not survive, considering that his date of birth is 3rd April, 1940.

(3.) In light of this development, no further orders are required to be passed by this Court. The petition stands disposed of. Rule is discharged.