P.S. MAHEKA ANAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devanda, learned counsel appearing for the petitioner and Mr. S. Samarjeet, learned CGSC appearing for the respondents.

(2.) Mr. M. Devananda, learned counsel submitted that the petitioner was initially enlisted in the year 1992 and was promoted to the post of Inspector (M) in the year 2015 and he is going to retire from service w.e.f. 28.02.2021 on attaining the age of superannuation. It is also submitted that the petitioner wife is a central employee holding the post of Office Superintendent, in the Ministry of Finance Department of Revenue, Government of India and is presently posted in the Office of the Joint Commissioner of Income Tax, range of Dimapur, Nagaland.

(3.) The petitioner has 2(two) sons who are attending University in Assam and old aged mother suffering from acute Arthritis and other old aged ailment and an unmarried younger sister aged about 43 years suffering from breast-cancer at home in Chandel District, Manipur. In such a situation, it is submitted that the petitioner is facing serious problems managing his domestic affairs while also attending to his official duties.