Radhey Shyam vs State Of U.P.Through Its Prin. ...
2013 Latest Caselaw 1108 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 3513 of 2011
 

 
Petitioner :- Radhey Shyam
 
Respondent :- State Of U.P.Through Its Prin. Secy. Nagar Vikas Civil Sectt
 
Petitioner Counsel :- Savita Jain
 
Respondent Counsel :- C.S.C.,I.P.Singh
 

 
Hon'ble Devendra Kumar Arora,J.

Heard learned counsel for the parties and perused the record.

By means of present writ petition, the petitioner has challenged the validity of the impugned order dated 10.2.2011, by which he has been sought to be retried at the age of 58 years.

Learned counsel for the petitioner submits that the matter with regard to the retirement age is engaging the attention of the Hon'ble Supreme Court as the writ petitions filed before this Court had been dismissed against which special appeals were filed which have been allowed and against the order passed in special appeal, the U.P. Jal Nigam has preferred Special Leave Petition before Hon'ble Supreme Court which is pending. It is also informed by learned counsel for the petitioner that the judgment has been reserved in the said S.L.P. and the same is awaited. 

In the above circumstances, this writ petition is disposed of finally with the direction that in case the Special Leave Petition filed by the U.P. Jal Nigam is dismissed then the petitioner will be entitled to get all the consequential benefits.

Order Date :- 18.4.2013

ashok