KURIAN, J. - (1.) Delay condoned. Leave granted.
(2.) According to the first respondent, he has been working as a Physical Instructor. Being thus in a teaching post, he is entitled to continue up to 62 years like other teachers. The High Court held in favour of the first respondent and thus, aggrieved, the appellant - University is before this Court.
(3.) Having regard to the peculiar facts of this case, we are inclined to hold that the respondent should be permitted to continue upto the age of 62 years. Ordered accordingly.;