M.Katju, J. - (1.) This special appeal has been filed against the impugned interim order of the learned single Judge of this Court dated 27.5.2004.
(2.) We have carefully perused the impugned judgment and have heard the learned counsel for the parties.
(3.) The respondent (writ petitioner) filed the writ petition for quashing the order dated 4.3.2004 retiring her at the age of 58 years and for a mandamus directing the respondent appellants to continue her in service till the age of 62 years as assistant teacher in Vidyut Parishad Bal Vidyalaya Montessori School, Kasimpur, Aligarh and pay her salary.;