RAJESWAR MEDHI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.K. Borah, learned counsel appearing on behalf of the petitioner as well as Mr. H. Abraham, learned GA appearing on behalf of the State respondents.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner contended that in the Admit Card the date of birth of the petitioner was not mentioned and as per his calculation, the petitioner should retire on 28th February, 2018 considering the S.R. 8 of Meghalaya Fundamental Rules and Subsidiary Rules, 1984 but the respondent asked the petitioner to retire on 31st January, 2018. Hence, this instant petition and prayed for necessary direction.