SYED MOZIBAR RAHMAN Vs. STATE OF MEGHALAYA; COMMISSIONER & SECRETARY PUBLIC WELFARE DEPARTMENT, SHILLONG-1; CHIEF ENGINEER, PWD (ROADS), MEGHALAYA SHILLONG 1; EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petitioner's case in Review in a nutshell is:

(2.) Mr A Khan, learned counsel appeared for and on behalf of the petitioner with limited points as under:-

(3.) On the other hand, learned State counsel Mr S Sen Gupta, submits that the Admit Card produced before the Court bearing No. 11671 is not original but a duplicate of the original admit card in the form of Xerox. Learned State counsel also pointed out that the petitioner himself admitted while filing his pension papers that his date of birth is 1.10.1949 besides that during enquiry from the Board of Secondary Education Assam, Guwahati, it also revealed that the petitioner's age is 18 years 5 months on 1.3.1968 and not 15 years 5 months. Therefore, question of further review is not necessary.