Arun Tandon, J. - (1.) The controversy with regard to the age of retirement of employees working in Jal Nigam subsequent to the enforcement of Uttar Pradesh Water Supply and Sewerage Act, 1975 is engaging the attention of this Court in large number of writ petitions.
(2.) The Petitioner under the impugned order has been informed that she shall retire on attaining the age of 58 years i.e. on 31.07.2010.
(3.) According to the Petitioner, she is to retire at the age of 60 years. Reference is made to various interim orders passed by this Court permitting such continuance of employees till they attain the age of 60 years.;