Vivek Kumar Birla, J. - (1.) Heard Sri R.C. Singh and Sri Ankit Gaur, learned counsel for the petitioner as well as Sri Shakti Dhar Dubey, learned counsel appearing for the respondents.
(2.) Pleadings have been exchanged between the parties and with the consent of learned counsel for the parties present petition is being decided at this stage itself.
(3.) Present petition has been filed for quashing of the notice of retirement dated 8.8.2013 by which the petitioner was intimated that she would be superannuating from service of the Cantonment Board on 31.8.2013 on attaining age of 60 years. A further prayer seeking direction in the nature of mandamus commanding the respondents not to interfere in peaceful working of the petitioner till the end of the academic session i.e. 30.6.2016 has also been made.;