AMRIT LAL NAGINA Vs. CHRISTIAN MEDICAL COLLEGE

JUDGEMENT

(1.) IN view of the Division Bench Judgment of this Court in C.W.P. No. 10687 of 1997 (V.K. Jutah v. Christian Medical College, Ludhiana, etc.) decided on 20.8.1997, we do not find any case for interference in this case. It was hold by the Division Bench that the age of retirement of the employees of Christian Medical College, Ludhiana, could be reduced and age of retirement of 60 years was upheld. No doubt the petitioner has worked beyond the age of 60 years by virtue of an interim directions of this Court, yet we find that for the purpose of retiral benefits, he would be deemed to have retired at the age of 60 years and the retiral benefits would be released to him accordingly. Learned counsel for the respondents states that the petitioner has been paid his emoluments upto the date he actually physically worked beyond the age of 60 years.

(2.) THE writ petition is dismissed subject to the observations made above.