RAKESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sehat Bahadur, learned Counsel for the petitioner, the learned standing counsel for respondent No. 1 and Sri K.N. Misra, the counsel appearing on behalf of respondent No. 2.

(2.) Sri Misra has raised preliminary objection that the writ petition is not maintainable as the petitioner has no locus standi to file the writ petition.

(3.) The facts of the case are that the date of birth of Gorakhi son of Sukkha respondent No. 4 was recorded as 22.5.1945 in his service record. He is working on the post of peon (class IV employee) in District Cooperative Bank, Head Office at Mathura. He had retired from service on 31.5.2005 after attaining the age of superannuation, i.e., 60 years.