J V RAJASEKARAN Vs. STATE; SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT; DISTRICT COLLECTOR, THANJAVUR DISTRICT

JUDGEMENT

(1.) The prayer in this writ petition is as follows:-

(2.) The grievance of the petitioner is that the age of the retirement for the State Government employees in superior service is only 58 years whereas the age of retirement for the Central Government employees in superior service is 60 years. Thus, it is his contention that the retirement age of State Government employees also should be made as 60 years when they are also equally placed with the employees of the Central Government.

(3.) Heard Mr.S.Visvalingam, learned counsel appearing for the petitioner.