SOURAV BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri PC Dey, learned counsel for the petitioner whereas the Department of Agriculture is represented by Ms. R. Bora, learned Standing Counsel.

(2.) The extraordinary jurisdiction of this Court conferred by Article 226 of the Constitution of India is being sought to be invoked by the petitioner, who has put to challenge an order dtd. 4/8/2022 passed by the Director of Agriculture by which the application for voluntary retirement has been rejected. The principal ground of such rejection is that the petitioner did not have the eligibility criteria of having completed 20 years of service.

(3.) Before going to the issue which has arisen for determination, the basic facts of the case can be put in a nutshell in the following manner.