- (1.) HEARD Shri Pangam, learned Counsel appearing for the Petitioner and Shri Rodrigues, learned Addl. Government Advocate for the Respondents.
(2.) RULE . Heard forthwith with the consent of the learned Counsel. Learned Addl. Government Advocate waives service on behalf of the Respondents.
(3.) THE above Petition, inter alia, seeks for a declaration that the action of the Respondent nos. 1 and 2 to retire the Petitioner at the age of 58 years is ultra virus and illegal and consequentially to issue an appropriate direction to the Respondents to pay to the Petitioner all the consequential benefits like back wages, pension benefits, etc. We have heard Shri Pangam, learned Counsel appearing for the Petitioner, extensively in connection with the contentions raised in the above Writ Petition and Shri V. Rodrigues, learned Addl. Government Advocate appearing on behalf of the Respondents.;