GAGAN DEKA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Ms. N. Saikia, learned counsel for the Petitioner has submitted that the Petitioner is one of the Petitioners in the main case that is, WP(C) No. 457 of 2018, however in course of the proceedings, he was released from service on the ground of superannuation on attaining the age of 58 years. This was purportedly done on the strength of Office Memorandum PER/AR/36/70 Dt. 16/09/1996 communicated vide letter No. Estt/16/97-98/Pt-IV/11,287-292 dated 29/3/2018.

(3.) Submitting that the case of the Petitioner is that till date his services has not been regularized as directed by related Orders of the High Court and the Hon'ble Supreme Court and as such, his pension benefits is due and payable to him.