Devendra Kumar Arora, J. - (1.) HEARD Ms. Savita Jain, learned counsel for the petitioner and Mr. I.P. Singh, learned counsel for the opposite party nos.2 to 4.
(2.) THE petitioner, who has joined in the U.P. Jal Nigam on 28.07.1978 on the post of Junior Engineer, is going to attain the age of superannuation on 31.12.2011, on completion of 58 years. Submission of the petitioner is that he should have been asked to retire on attaining the age of 60 years, as the State Government vide its notification dated 28.11.2001 enhanced the age of superannuation of Government Servants from 58 to 60 years.
(3.) ACCORDING to the petitioner, age of superannuation of employees of U.P. Jal Nigam, before 28.11.2001 was 58 years parallel to State Government Employees, in view of the provisions of Regulation -31 of Service Regulations of U.P. Jal Nigam. However, the State Government denied the aforesaid benefit to the employees of Nigam.;