Ajoy Nath Ray, Ashok Bhushan, JJ. - (1.) The appeal is taken up and summarily disposed of.
(2.) It is preferred by the U.P. Jal Nigam from an interim order passed by Hon'ble Mr. Justice Vineet Saran on 31.3.2005.
(3.) By that order, his Lordship has permitted the respondent-writ petitioner to continue in service of the Jal Nigam until he attains the age of 60 . There is an undertaking from the writ petitioner, however, that in case the writ is lost, he would refund the excess monies paid to him by the Jal Nigam. The case of the Jal Nigam in the court below and before us has consistently been that the standard age of retirement of all its employees is 58 and the writ petitioner is no exception.;