INDRAJEET Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) THE Petitioner is working as Class IV employee in the U.P. Jal Nigam.

(2.) THE dispute in the present petition is about the age of superannuation. According to the Petitioner, it should be 60 years, whereas according to the Respondents it should be 58 years. The matter is engaging the attention of the Supreme Court. Sri Amit Dubey -learned Counsel appearing for the Respondent -Corporation has pointed out that in identical circumstances, the Court disposed of Writ Petition No. 25214 of 2007 (Durbal Ram v. State of U.P. and Ors.) on 2nd May, 2011 with the following observations:

(3.) I am of the considered opinion that no purpose would be served by keeping the writ petition pending and it would be interest of justice to direct as follows: