SHYAM SUNDER Vs. CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS.

JUDGEMENT

(1.) THE instant petition filed under Article 226 of the Constitution is directed against the interim order dated 16.12.2010 passed by the Chandigarh Bench of the Central Administrative Tribunal declining the interim relief of staying the retirement of the Petitioner from the post of officiating Principal.

(2.) THERE is a dispute with regard to the age of superannuation of the Petitioner. According to the Respondents, the Petitioner is to superannuate on attaining the age of 58 years, whereas the case of the Petitioner is that he could be retired only at the age of 60/65 years.

(3.) IN view of the above, we uphold the order passed by the Tribunal and leave it to the Tribunal to decide the Original Application on merit, as per law.