LAKSHMI SAHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for Union of India.

(2.) The two petitioners in the present writ application are employees of Jute Corporation of India posted in the districts of Purnia and Kishanganj. They have challenged the decision dated 12.12.2003 taken by the Board of Directors of the Jute Corporation of India, by virtue of which the age of superannuation of the employees working under the Corporation has been reduced from 60 to 58 years.

(3.) Many questions have been urged on behalf of the petitioners in support of writ application and the reliefs which have been prayed for therein. But this Court is not willing to go into the details of the same in the facts and circumstances which are being taken note of hereinbelow.