HEMAM JAMUNA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. BP. Sahu, learned senior counsel for the petitioner. Also heard Mr. S. Suresh, learned ASG for the respondent No. 1 and Mr. M. Devananda, learned counsel appearing on behalf of respondent Nos. 2 and 3/ RIMS.

(2.) By this writ petition, the petitioner is challenging the Order dated 01.05.2020 by which the petitioner on attaining the age of 60 years on 30.04.2020 was to function as faculty member till she attains the age of 65 years in terms of the Ministry of Health and Family Welfare (Nursing Section) Order No. Z.28015/27/2007-N dated 28.06.2010 read with FIR 56(bbb).

(3.) This Court is not impressed by the submission forwarded by the learned senior counsel for the petitioner.