JAFARUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner read upto class X and consequently appeared in the matriculation test examination held in the year 1961 as a private candidate from Government Gordon H.S. School, Nalbari. As per school certificate his date of birth is 1.1.1944.

(2.) The petitioner was appointed as a Forest Guard on 9.7.1963 in the then undivided Forest Department which included the present Soil-Conservation Department. Riding a ladder of promotion, the petitioner became Senior Soil Conservation Demonstratbr in the year-1983 and retired from service on attaining the age of superannuation with effect from 1.1.2002.

(3.) On 4.6.1999, while in service, the petitioner was informed in writing by the departmental authorities that his date of retirement on superannuation would be on 13.6.2000/30.6.2000 as per records available in the office. The petitioner was asked to submit formal application in the prescribed form for processing payment of pension/gratuity etc.