JADAB CHANDRA MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Matin, learned counsel appearing on behalf of Mr. A. M. Ahmed, learned counsel for the petitioner. Also heard Mr. B. Goswami, learned Additional AG appearing for the respondent Nos. 1 to 4.

(2.) The petitioner is aggrieved by being released from service on 16.07.2010, vide Office order No. 155 dated 16.07.2010, on account of having attained the date of superannuation of 60 years on 30.06.2009.

(3.) The petitioner's case in brief is that while he was serving as Khalasi (R) in the Palasbari Gumi Project (WR) Division Mirza, the petitioner's Service Book was prepared wherein his date of birth was recorded as 01.03.1957, in pursuance to an affidavit executed by the petitioner's father which stated that though the petitioner's age was shown as 28 years 8 months 24 days as on 01.03.1973, in the petitioner's matriculation examination, he was actually born in the month of February 1957.