HARENDRA PRATAP SINGH Vs. HONBLE PRESIDENT OF INDIA, NEW DELHI UNION OF INDIA; HONBLE MINISTER, MINISTRY OF LAW; SECRETARY, DEPARTMENT OF LAW; HONBLE MINISTER, MINISTRY OF HOME AFFAIRS; SECRETARY DEPARTMENT OF HOME AFFAIRS; HONBLE CHIEF JUSTICE, SUPREME COURT OF INDIA NEW DELHI; R

JUDGEMENT

(1.) The present writ petition has been filed by a member of the Bar namely Harendra Pratap Singh seeking a direction for enhancement the age of superannuation/retirement from 65 to 75 years of the Judges including the Chief Justice in the Supreme Court of India, New Delhi.

(2.) On perusal of records, it goes to show that the present petitioner is not an aggrieved person to seek such relief.

(3.) Under the above circumstances, we do not incline to interfere with the matter and it is accordingly dismissed.