KELUCHARAN DAS Vs. ORISSA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner who was an employee under the Orissa State Electricity Board assails the order of superannuation on attaining 58th year, annexed as Annexure-5. The main grounds on which the petitioner assails the superannuation are:-

(2.) ON behalf of the Board, a counter affidavit has been filed and the stand of the Board is:-

(3.) IN course of hearing of the writ application, Mr. Palit appearing for the petitioner reiterates his stand taken in the writ application. We would examine the correctness of his submissions in seriatim.