Brij Lal Yadav vs State Of U.P. Thru Prin.Secy. ...
2012 Latest Caselaw 2014 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- SERVICE SINGLE No. - 2449 of 2012
 

 
Petitioner :- Brij Lal Yadav
 
Respondent :- State Of U.P. Thru Prin.Secy. Sugar Ind.& Cane Devel. & Ors
 
Petitioner Counsel :- J.N. Mishra,Dinesh Kumar Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shabihul Hasnain,J.

Heard Sri J.N. Mishra learned counsel for the petitioner and learned Standing Counsel.

The petitioner is an employee of Shakkar Vishesh Nidhi. There is a recommendation of the Cane Commissioner that the age of superannuation of the employees of Shakkar Vishesh Nidhi may be enhanced from 58 years to 60 years. The recommendation is annexed as Annexure no. 8 to this writ petition. Petitioner says that the recommendation has been made on 4.5.2012 while he is going to retire on 30.6.2012.

The petition is disposed of with the direction that the superannuation of the petitioner will be subject to decision of the State Government with respect to employees of Shakkar Vishesh Nidhi.

Order Date :- 21.5.2012/Om.