THOMAS A FERNANDES Vs. DIRECTOR DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) M. S. SONAK, the learned Counsel on behalf of the petitioner and Shri. S. R. Rivankar, the learned government Advocate on behalf of the respondent.

(2.) Rule. By consent, Rule heard forthwith.

(3.) In this petition, the petitioner who was appointed as a Laboratory Assistant, in one of the Government High Schools, by Order dated 12-1-1976, seeks, inter alia, for a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction commanding the respondents not to retire the petitioner at the age of 58 years and for a further direction to continue the petitioner in service till the petitioner attains the age of 60 years.