NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10857 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 15572 OF 2017 @ CC NO.9610/2017]

RAKESH KUMAR GARG APPELLANT(S)                                 VERSUS

STATE OF UTTAR PRADESH & ORS. RESPONDENT(S)

J U D G M E N T KURIAN, J.

Delay condoned. 2. Leave granted. 3. 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. 4. 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. 5. 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. 6. Needless  to say  that in  case the  order is  so challenged, it will be considered on its own merits.

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; AUGUST 24, 2017.

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