BHARTIBEN MUKESHBHAI JANI Vs. SARVAJANIK EDUCATION SOCIETY

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) The case before this Court is that the petitioner was entitled to serve till the age of 58 years, but, is now made to retire at the age of 55 years only.

(3.) Learned advocate for the petitioner has drawn attention of this Court to the communications by the respondent no.1 - Society, wherein the reference is made to a resolution of the Primary Division to permit the petitioner to work till the age of 58 years. He also draws attention of this Court that despite this decision being communicated by the respondent no.1, Sun Flower Pre-Primary School,