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Mumtaz Ali vs State of U.P.through its Secretary

Allahabad High Court · Decided on 19 March 1999 · Citation: (1999) 03 AHC CK 0074

HON’BLE JUDGES
P.C.Verma, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No, 5432 of 1994
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Judgment

3 paragraphs · 182 words

P C. Verma, J.—This petition has been filed by the petitioner against the order requiring him to retire at the age of 58 years. The petitioner has challenged that order on the ground that in the second option, he opted for retirement at the age of 60years.

2.

This Court after considering the matter granted an interim order dated 22111994 staying the retirement of the petitioner and allowed the petitioner to continue in service up to the age of 60 years in view of the second option. In view of the second the petitioner retired at the age of 60 years hence no grievance survives. The writ petition has been rendered in fructuous after retirement of the petitioner.

3.

The writ petition is accordingly dismissed having become in fructuous. However, for payment of post retrial benefits and other dues, the petitioner may approach the authorities concerned for payment of post retrial benefits and the respondents are directed take a decision at an early date for payment of postretrial benefits of the petitioner taking his service up to the age of 60 years.