KAUSHIK GIRISHCHANDRA RATHOD Vs. HONBLE ADMINISTRATOR

JUDGEMENT

(1.) Heard learned counsel representing the respective parties.

(2.) This petition filed under Article 226/227 of the Constitution of India, seeks to challenge the validity of an order, dtd. 3/8/2023 passed by the Mumbai Bench of Central Administrative Tribunal (hereinafter referred to as the Tribunal) dismissing the Original Application No.675 of 2021, instituted by the petitioner with a prayer to enhance his age of superannuation to 65 years. By the impugned order, the Tribunal has not acceded to the said prayer.

(3.) The petitioner was working as Medical officer in regular capacity w.e.f. 18/10/1994 under the services of Union Territory Administration of Dadara and Nagar Haveli and Daman and Diu (hereinafter referred to as the "UT Administration") who retired on attaining the age of superannuation w.e.f. 31/1/2020 at the age of 60 years.