RAJKESHWAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead Principal Secretary, Department of Labour, Government of Bihar, Patna as respondent No 7.

(2.) Heard learned counsel for the petitioner and the respondent-State.

(3.) It is submitted by Mr Ashhar Mustafa appearing for the petitioner that the issue regarding parity in the age of retirement of the petitioner and one Dr Shamsher Bahadur Singh are one and the same as there is no difference in the issue raised by the petitioner or Dr Shamsher Bahadur Singh whose issue now has been decided in the proceedings arising out of LPA No 1628 of 2017. The Division Bench of this Court, after considering the claim of Dr Shamsher Bahadur Singh, has directed the Principal Secretary of the Department of Labour, Government of Bihar to consider grant of parity in age of superannuation at 65 years to the appellant Shamsher Bahadur Singh in light of the observations made in the judgment of this Court dated 12.02.2019 passed in LPA No 1628 of 2017.