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

JUDGEMENT

(1.) THE Petitioner was 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.

(3.) THIS petition is, accordingly, disposed of in the following terms: