M. Katju, S.K. Singh, JJ. - (1.) Heard learned counsel for the petitioner and Sri P.K. Mukerjee, learned counsel for respondent No. 3.
(2.) Petitioner has challenged the order dated 27.3.2001 and the consequential order dated 9.4.2001 by which the age of Superannuation of the employees of respondent No. 3 has been reduced from 60 year to 58 year.
(3.) Perusal of the impugned order dated 27.3.2001 shows that the decision was taken by the Central Government for reducing the age of superannuation from 60 year to 58 year in case of employees of certain Public Sector Undertaking. Triveni Structural Limited is a Subsidiary of Bharat Yantra Nigam Limited, respondent No. 2.;