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Judgment
Sathish Ninan, J.
This writ petition is filed seeking the following reliefs:
“(I) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents to permit the petitioners to continue in service, until they attain 60 years, in pursuance to Ext.P1 proceeding of the 2nd respondent and Ext.P2 proceeding of the 3rd respondent;
(II) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the 2nd respondent to consider and dispose of Ext.P4 representation, forthwith.”
From the counter affidavit filed by the 3rd respondent, it is seen that the proposal for enhancement of retirement age is alerady rejected by the Government. The counter affidavit also states that W.P(C) No.22236 of 2005 filed seeking similar reliefs has been answered against the petitioner and was affirmed in writ appeal.
In the light thereof, nothing survives in the writ petition. Writ petition is accordingly dismissed.