- (1.) Heard Sri R. P. Dubey, learned Counsel for the petitioner and Sri Amit Dubey for the respondents.
(2.) The petitioner claims continuance up to the age of 60 years on the strength of 2 orders in the case of Ashok Kumar Kulshreshtha and Sri Virendra Kumar Kanchan, who have been extended similar benefit. Sri Dubey contends that such benefits have been extended to some other employees after their retirement and they were given the aforesaid benefit of extension.
(3.) Sri Amit Dubey for the respondents contends that in view of the law laid down in the case of U.P. Jal Nigam and Anr. v. Jaswant Singh and Anr., 2006 11 SCC 464, the said benefit cannot be extended to employees, who have filed writ petition after their retirement. In the instant case, the petitioner has also filed writ petition after retirement. In this view of the matter, the ratio of the Judgment in the case of Jaswant Singh squarely applies and the petitioner cannot be extended such benefits.;