S. SAROJA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel assisted by Mr. Murtaza Ahmed, learned counsel for the petitioner. Also heard Mr. Sukumar, learned G.A appears on behalf of respondent Nos. 1 and 2.

(2.) The petitioner has filed the present writ petition with the following prayers:

(3.) It is the case of the petitioner that the respondents have issued a Notification dated 22.09.2018 wherein, the age of superannuation of the officers of Manipur Veterinary and Animal Husbandry Service (MV and AHS) has been enhanced from 60 (sixty) to 62 (sixty two) years with immediate effect in pursuance to a Cabinet decision taken on 30.07.2018. The further case of the petitioner is that she has been posted in difficult areas/ places/ hills for more than 10 years and therefore, she was due for promotion in terms of the Office Memorandum dated 05.12.2017.