Devendra Kumar Arora, J. - (1.) Notice on behalf of opposite party No. 1 has been accepted by the learned Chief Standing Counsel while notice on behalf of opposite parties No. 2, 3 and 4 has been accepted by Sri I.P. Singh, Advocate.
(2.) Heard learned Counsel for the Petitioner and learned Standing Counsel as well as learned Counsel for the U.P. Jal Nigam.
(3.) Submission of learned Counsel for the Petitioner is that U.P. Jal Nigam Karamchari (Adhivarshita Par Seva Nivarti) Viniyamawali, 2005 (for short "the Regulation of 2005") has been declared to be ultra vires by a Division Bench of this Court in Writ Petition No. 1595 (SB) of 2009. It is submitted that after quashing of the aforesaid Regulation, there is no Rule prescribing the age of retirement of the Petitioner, therefore, the Petitioner is to be retired keeping the parity with the State Government employees as the age of retirement has been accepted by the U.P. Jal Nigam in principle before the promulgation of Regulation, 2005.;