S.D. Agarwala, H.C. Mital, JJ. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and learned counsel for the respondents, Sri A.N. Singh.
(2.) In view of the Government Order dated 28th of July, 1987 it is apparent that the petitioner is entitled to continue till the age of 60 years as he comes within the grade in which the minimum basic salary is less than Rs. 354.
(3.) Learned counsel for the respondents has placed reliance on a Government Order dated 5th November, 1985, attached as Annexure 1 to the counter affidavit. In our opinion this Government Order stands superseded by the Government Order dated 28th July, 1987, and as such it is clear that the petitioner will retire only after attaining the age of 60 years.;