Allahabad High Court
U P Jal Nigam Its M.D.( In Re W P No.6151 S/S ... vs Suresh Chandra S/O Late Allomal on 25 September, 2019
Bench: Ajai Lamba, Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL No. - 266 of 2011 Appellant :- U P Jal Nigam Its M.D.( In Re W P No.6151 S/S 2010 ) Respondent :- Suresh Chandra S/O Late Allomal Counsel for Appellant :- I P Singh Counsel for Respondent :- Illigible Hon'ble Ajai Lamba,J.
Hon'ble Rakesh Srivastava,J.
(ORAL)
1. U.P. Jal Nigam has preferred this special appeal challenging order dated 30.8.2010 rendered in Writ Petition No.6151 (SS) of 2010 titled 'Suresh Chandra vs. State of U.P. and others.
Vide the impugned order the writ court held that the age of retirement of respondent-writ petitioner would be 60 years.
2. Learned counsel for the appellant has pointed out that retirement age as 60 years has been upheld by Hon'ble Supreme Court of India. In any case respondent-writ petitioner has already attained the age of superannuation and therefore also cause of action does not survive.
3. The petition is disposed of on the statement of learned counsel for the appellant.
Order Date :- 25.9.2019 Madhu