- (1.) An application for taking on record a counter affidavit has been filed today, a copy of which was already served to the learned counsel for the petitioner. The counter affidavit filed by the opposite parties is, thus, taken on record.
(2.) Heard Shri S. P. Tripathi, learned counsel for the petitioner, Shri I.P. Singh, learned counsel representing the Sanjay Gandhi Post Graduate Institute of Medical Sciences (hereinafter referred to as ''SGPGIMS') and Shri Brijesh Kumar Shukla, learned counsel appearing for the Visitor of the said Institute.
(3.) The petitioner by instituting these proceedings under Article 226 of Constitution of India has assailed the impugned action on the part of the respondents, whereby she has been superannuated on her age attaining the age of 60 years with effect from after noon of 31.12.2016.;