- (1.) Heard counsel for the appellant but we find no substance in this appeal which is directed against the order dated 23.3.2009 passed in W.P.(S) No.6132 of 2005, whereby writ petition filed by the petitioner-appellant herein was rejected on the ground that he could not claim the benefit of retirement at the age of 60 years, since the notification, which was applicable on the employees of the Co-operative Department, enhancing the age of retirement from 58 to 60 years, was issued in December, 2005, whereas the petitioner had already retired from service in September, 2005. Hence, the notification enhancing the age of retirement, which came into existence after the appellant superannuated, obviously could not confer any right on the appellant to claim retirement at the age of 60 years as the notification enhancing the age of retirement was not ordered to be implemented with retrospective effect.
(2.) This appeal thus has no substance and hence, it is dismissed.;