RADHEY SHYAM KATIYAR S/O LATE NATHU RAM KATIYAR Vs. STATE OF U.P. THRU. PRINCIPAL SECRETARY NAGAR VIKAS AND ORS.

JUDGEMENT

(1.) HEARD Learned Counsel for the parties.

(2.) PETITIONER , who is employee of Jal Nigam, is aggrieved by impugned notice by which he is informed for superannuation at the age of 58 years. Present writ petition has been filed under Article of the Constitution of India with the prayer that he is entitled to continue up to the age of 60 years.

(3.) OPERATIVE portion of the judgment and order dated 29.7.2010 is reproduced as under: