B K BHATTACHARYA Vs. V R MEHTA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:- "In the aforesaid facts and circumstances of the case, it is most respect fully prayed that this Hon'ble Court may be pleased to:

(2.) A brief statement on facts, necessary for the disposal of the matter, is as under:

(3.) On the 7th of March, 1987, the petitioner was appointed as Vice-Principal In-charge, Evening Classes, Desh Bandhu College, the second respondent. On the 1st of September, 1994, the petitioner was re-employed as Additional Principal. On the 1st of February, 1997, the petitioner applied for extension of his re-employment. In the application, he stated that he would be completing 63 years on the 31st of August, 1997. He made a request that he could be appointed, on his re-employ- ment, as Additional Principal for a period of two years as the re-employment could be up to the age of 65 years.