B.SATHAIAH Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Heard Sri W.B. Srinivas, the learned Senior Counsel for the Petitioner and the learned counsel for the Respondents.

(2.) The petitioner filed this writ petition to issue a writ, order or direction and more particularly one in the nature of Writ of Mandamus, declaring the advance Intimation of Retirement in No.RG.3/OC/MGR/P.012/4631. dtd. 1/11/2013 as illegal, arbitrary, without jurisdiction, contrary to the record, and set aside the same and also consequently direct the direct the respondents to continue the petitioner in service till he attains the age of superannuation based on his date of birth as 10/5/1959.

(3.) The case of the petitioner, in brief, is as follows: