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Judgment
6 paragraphs · 187 wordsP. Sam Koshy, J
The grievance of the petitioner is that the respondents have granted him premature retirement w.e.f. 28.02.2018 on his attaining age of 60 years whereas he ought to have been retired only on completion of the age of 62 years.
Learned counsel for the respondents submits that other similarly situated persons have already approached this court on an earlier occasion and this court had disposed of the writ petition on 25.01.2018 in Pawan Kumar Tiwari Vs. State of Chhattisgarh (WPS No.3603 of 2017 and other analogous cases) with liberty to the petitioners therein to file representation with the respondent authorities who in turn were directed to decide the same within a reasonable time frame.
Taking into consideration the aforesaid view of the co-ordinate Bench, this court is also inclined to dispose of the petition in similar terms.
Accordingly, the petitioner is directed to make representation before the respondent No.2 who in turn shall decide the same within a further period of 60 days from the date of receipt of representation.
With the aforesaid, the writ petition stands disposed of.