VINDHYACHAL SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Challenged in this petition is the order/notice issued by opposite party No. 2 dated 4.2.2003 (Annexure-4 to the writ petition) by which petitioner has been informed that he is to attain the age of superannuation on 17.3.2003 on attaining the age of 58 years.

(2.) When the matter was taken up, counsel appearing for the Bank promptly filed counter-affidavit to which learned counsel for the petitioner stated that he does not intend to file any rejoinder-affidavit and thus as jointly requested, arguments of the counsel for the petitioner, learned standing counsel and learned counsel who appears for the Bank have been heard.

(3.) There appears to be not much dispute on the fact and thus on the existing material, the question which requires attention is that whether the petitioner is entitled to continue upto the age of 60 years or upto the age of 58 years.