RAJAT BARAN ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The above writ petitions are admitted for final hearing. Notice having been served on the respondents, they have put their appearance and filed their response. Since the questions involved in these writ petitions are common, they are being disposed of by a common judgment.

(2.) In W.P. No. 578/98, the petitioner was holding the post in the rank of a District Judge, who was compulsorily retired by an order of the Governor of West Bengal dated 23-10-1998 w.e.f. the date on which he attained the age of 58 years, i.e. 31-10-1998.

(3.) In W.P. No. 601/98, the petitioner was also holding a post equivalent to that of a District Judge and was similarly retired by an order of the Governor of the State of West Bengal dated 26-10-1998 on his attaining the age of 58 years which also happened to be 31-10-1998.