COMMITTEE OF MANAGEMENT SHRI SHIV INTER COLLEGE THRU MANAGER & ANOTHER Vs. UMA SHANKAR MISRA & OTHERS

JUDGEMENT

(1.) The management is in appeal against the interim order passed by the learned Single Judge dated 17.6.2010. The writ petition is pending before the learned Single Judge.

(2.) Considering the short controversy involved learned counsel for the parties are agreed that the writ petition itself be disposed of as it raises pure questions of law.

(3.) The petitioner was working as a lecturer and is now holding the post of adhoc Principal.The petitioner was born on 17.12.1949 and he had initially submitted his option to retire at the age of 58 years. Subsequently in terms of the Government order dated 17.2.99 read with Government order dated 4.2.2004 the petitioner submitted a fresh option proposing to retire at the age of 62 years.