- (1.) Heard counsel for the parties.
(2.) The controversy in this writ application appears to be as to whether the petitioner should be allowed to continue in service till the age of superannuation at 58 years, according to his claim of his date of birth or whether the employer would be at liberty to retire the petitioner from service after his completing 40 years of service.
(3.) As it appears from the facts of the case, the petitioner had joined service on 01.11.1962. According to his claim, his date of birth is 15.06.1948 and as per this date, he would have attained the age of 58 years on 30.06.2004.;