MURULI MAZUMDAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) REGISTER the appeal.

(2.) THIS writ appeal is presented by the writ petitioner against the judgment and order dated 07.01.2014, passed by the learned Single Judge, in WP(C) 1748/2012, whereby the writ petition was partly allowed.

(3.) THE appellant retired from service, as Sub -Inspector of Police, on 29.02.2012, on attaining the age of 60 years. Relying on an Office Memorandum, dated 23.09.2011, issued by the Commissioner and Secretary to the Government of Assam, Home Department, the writ petition was filed praying for extending the benefit of pension and gratuity, including arrears, to him.