- (1.) Heard Sri K.K. Srivastava, learned Counsel for the petitioner and Sri Pankaj Saxena, learned standing counsel appearing for the respondents.
(2.) The learned Counsel for the parties are agreed that the controversy involved in the present writ petition is covered by the earlier decisions of this Court, referred to hereinafter in the present judgment, and therefore, the present writ petition may be decided at this stage itself.
(3.) As per the averments made in the writ petition, the petitioner is working on the post of Reader in the Department of Chemistry in D.N. (P.G.) College, Meerut. The date of birth of the petitioner is 11.11.1949, and he is to attain the age of superannuation on 10.11.2011, and is due to retire on 30.6.2012 after getting session benefit.;