- (1.) LEARNED Chief Standing has accepted notice for opposite party No. 1 while Mr. I.P. Singh appears for the remaining opposite parties.
(2.) WITH the consent of the parties' counsel, the writ petition is being finally disposed of at admission stage. Petitioner, who is employee of Jal Nigam, is aggrieved by impugned notice by which he is informed for superannuation at the age of 58? years. Present writ petition has been filed under Article of the? Constitution of India with the prayer that he is entitled to continue up to? the age of 60 years.
(3.) CONTROVERSY , in question has been settled by a Division Bench of this Court vide judgment and order dated 29.7.2010 passed in Writ Petition No. 1595 (SB) of 2009 and other connected writ petitions.;