Aparesh Kumar, J. - (1.) By Court Heard learned counsel for the parties.
(2.) The first two writ petitions are preferred by individual petitioners three and one respectively. The third writ petition has been preferred by the Staff Association, National Institute of Technology, Jamshedpur.
(3.) In the first two writ petitions, the individual petitioners are aggrieved by the notices issued upon them informing that they are going to superannuate on reaching the age of 60 years. Apart from the above notices of retirement, the petitioners in the first two writ petitions, have also challenged the order dated 19th April, 2004 where under the decision of the Board of Governors in its 4th meeting held on 14th January, 2004, was conveyed to all such Demonstrators of N.I.T, Jamshedpur, where under it was decided that the age of retirement for non-teaching staff including the Demonstrators of the Institute would be 60 years subject to fulfilling the terms and conditions laid down in letter of Government of India, Ministry of Human Resources Development, Department of Secondary and Higher Education dated 12th November, 2003.;