K R SETHURAMAN Vs. BHARATHIYAR UNIVERSITY

JUDGEMENT

(1.) THIS Writ Appeal has been filed against the impugned order of the learned single Judge dated 07. 01. 2005 passed in W. P. No. 6407 of 1997.

(2.) WE have heard the learned counsel for the appellant and perused the impugned order.

(3.) THE age of superannuation of the appellant was 58 years under the relevant statute, but it appears that the appellant obtained an interim stay order from a learned single Judge of this Court by which he continued till the age of 60 years.