SOIDUR RAHMAN MOLLAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Soidur Rahman Mollah, the appellant-writ petitioner was a motor mechanic in the office of the Superintendent of Police, Resubelpara, District North Garo Hills, Meghalaya. He was appointed in service on 3/3/1988. On the basis of his year of birth recorded as 1964 in the verification roll of the concerned department (no date or month of birth is on record), he was superannuated after 30/6/2022, at the recorded age of 58 years. He claims that his date of birth is 24/1/1967, also entered in the records, that he ought to retire on 31/1/2025 and that he has been wrongfully discharged from service.

(2.) He preferred the instant writ petition in this Court [WP(C) No. 297 of 2023 : Shri Soidur Rahman Mollah vs. State of Meghalaya and others].

(3.) The learned single judge hearing the writ thoroughly disbelieved him, dismissed his claim and rejected the writ petition.