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Judgment
8 paragraphs · 187 wordsDelay condoned.
Leave granted.
The appellant approached this Court praying for continuance in service up to the age of 60 years, beyond the normal age of superannuation of 58 years, on the main ground that in New Okhla Industrial Development Authority (NOIDA) the State Government has permitted the officers to continue in service up to 60 years of age and the Regulations have been amended accordingly.
Mr. D.K. Singh, learned Additional Advocate General for the State of U.P. points out that as far as Gorakhpur Industrial Development Authority is concerned the State Government has declined permission for considering the proposal for continuance in service up to 60 years of age and amendment of its Regulation accordingly.
In that view of the matter, the appeal is disposed of, without prejudice to the liberty available to the appellant to challenge the order passed by the Government.
Needless to say that in case the order is so challenged, it will be considered on its own merits.
Pending applications, if any, shall stand disposed of.
There shall be no orders as to costs.