RAMNIKLAL LAXMICHAND MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS case is being persuaded by the legal heirs of the deceased employee. As regards the age of retirement, what law has been there, has already been discussed by a decision in the matter of SCA No. 1392 of 2003. On extra point, it is urged in the petition that the petitioner knowing that the age of retirement is going to be extended, he applied for extension. That extension was refused on some grounds. Those, grounds may be any grounds, but extension cannot be considered to be as of right, it is only a concession. If the extension was not granted, then no grievance can be made because extension is at the will of employer and if the employer does not get persuaded to grant extension, then no right can be claimed which can be enforced under Article 226 of the Constitution of India.

(2.) IN that view of the matter, the petition has no force and the same is dismissed. Rule is discharged. Interim relief, if any is vacated.