AMRESHWAR PRATAP SAHI, J. - (1.) HEARD learned counsel for the petitioner, Shri Vivek Saran, learned counsel for the respondent No. 2 and the learned standing counsel for the respondent Nos. 1 and 3.
(2.) THE petitioner comes up for the enhancement of the age of superannuation to 60 years. Learned counsel for the petitioner has relied on a couple of decisions, which have been filed alongwith the writ petition.
(3.) SHRI Vivek Saran, learned counsel for the respondent No. 2 contends that the State Government has rejected such proposals and with regard to the same department two Division Bench decisions have been rendered by this Court.;