DHIRESWAR BARTHAKUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition has been filed by the writ petitioners who are working in the Public Works Department, Government of Assam for a direction to allow them to continue in service till 31.3.2001 as per provisions of F.R. 56(a) which provides for superannuation (compulsory retirement) of a Government Servant from the afternoon of the last day of the month on which he attains the age of 58 years.

(2.) While issuing Rule, this Court vide order dated 1.3.2001 passed the following order:-

(3.) There is no dispute with regard to the date of birth of all the petitioners that they were born on 1.3.1943. Obviously, the aforesaid order was passed in view of the provisions of F.R. 56(a).