ARPANA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ petition has been filed impugning an order dtd. 7/3/2017 by which the petitioner, who was appointed as a Stenographer in the ARTFED was stated to be attaining the age of superannuation w.e.f. 31/3/2017. It is the case of the petitioner that a wrong date of birth was recorded in her Service Book as 1/3/1957 whereas the correct date of birth of the petitioner should have been 3/9/1963. In support of her contention, the petitioner has relied upon a horoscope and also a sworn affidavit.

(2.) While issuing notice, this Court vide order dtd. 31/5/2017 had made certain observations which is extracted herein below for the sake of convenience:-

(3.) I have heard Shri D. Borah, learned counsel for the petitioner. I have also heard Shri K. Kalita, learned counsel for the respondent no. 3, namely, the Managing Director, ARTFED and Shri D. K. Roy, learned counsel for respondent no. 5, SEBA. Shri R. Dhar, learned Standing Counsel, Handloom and Textile Department appears for the respondent nos. 1 and 2.