ALAPAN BANDYOPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) The brief facts of the case are:

(2.) The writ petitioner joined the Indian Administrative Service (IAS) in the year 1987 and thereafter worked continuously with the Government of West Bengal till his superannuation on 31/5/2021.

(3.) The West Bengal Government made a request to the Central Government seeking agreement for extension of service of the petitioner for a period of three months from 1/6/2021 to 31/8/2021. The Central Government acceded to such request vide letter dated May 24, 2021. On May 25, 2021, the Government of West Bengal ( "State Government ", for short) issued a notification for extension of the petitioner 's service as Chief Secretary, in which post he had been serving immediately prior to his attainment of the age of superannuation, from June 1 to August 31, 2021.