S.K. Keshote, J. - (1.) Sri Ajit Kumar, learned counsel for the petitioner and Sri P. K. Srivastava, Standing Counsel for the respondent No. 3. are present.
(2.) Heard learned counsel for the parties.
(3.) Sri Srivastava, Standing Counsel concedes very fairly that the age of retirement for the teachers of the category to which the petitioner belongs is sixty years. In view of this admission of the Standing Counsel the apprehension of the petitioner that she is likely to be retired at the age of 58 years is not well founded. The writ petition stands disposed of with these observations.;