OSMANIA UNIVERSITY Vs. S NOWRATAN DAS

JUDGEMENT

(1.) This writ appeal is directed against the judgment of the learned Single Judge made in Writ Petition No.1935 of 1992 dated 26-4-1995.

(2.) . The respondent joined as Instructor in manual carpentry in the second appellant College in the year 1954. As the respondent joined as Instructor he is entitled to continue in service till he attains the age of 60 years. As the appellants have not accepted the request of the respondent to continue him in service till he attains the age of 60 years, he filed the Writ Petition No.1935 of 1992. However, the learned single Judge allowed the writ petition, against which the present writ appeal is filed.

(3.) . It is contended by the learned counsel for the appellants that the first respondent was retired on 16-10-1969 after completing the age of 55 years and he filed the writ petition after a lapse of 23 years. Therefore, the writ petition is hopelessly belated. Be that as it may.