RAKESH KUMAR GARG Vs. STATE OF UTTAR PRADESH & ORS.
LAWS(SC)-2017-8-180
SUPREME COURT OF INDIA
Decided on August 24,2017

RAKESH KUMAR GARG Appellant
VERSUS
State of Uttar Pradesh and Ors. Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant approached this Court praying for continuance in service up to the age of 60 years, beyond the normal age of superannuation of 58 years, on the main ground that in New Okhla Industrial Development Authority (NOIDA) the State Government has permitted the officers to continue in service up to 60 years of age and the Regulations have been amended accordingly.;


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