M.Katju, J. - (1.) This special appeal has been filed against the judgment of the learned single Judge dated 5.7.1999 by which the learned single Judge had allowed the writ petition against the order of compulsory retirement.
(2.) We have carefully perused the impugned judgment and have heard learned counsel for the parties.
(3.) We find no infirmity in the Judgment of the learned single Judge.;