DINESH CHANDRA KAKATI Vs. GAUHATI UNIVERSITY AND ORS.

JUDGEMENT

(1.) The petitioner has questioned the validity of the letter dated 15.02.2005 of the Registrar In -charge, Gauhati University (hereinafter also referred to as the 'University'), intimating him of his date of superannuation from service to be 28.02.2005, on completion of 60 years of age. This Court, while, issuing notice of motion on 23.02.2005, however, did not grant any interim protection to him.

(2.) I have heard Mr. G. Uzir, learned Counsel for the petitioner and Mr. Seikh Muktar, learned Standing Counsel, Gauhati University.

(3.) According to the petitioner, he had passed the matriculation examination under the University in the year 1961. After a brief stint, as Subordinate Engineer with the PWD Assam, from 1966 -1970, he applied for the post of Estate Officer in the University in response to an advertisement to the said effect in the year 1979. After his selection, he was appointed as Estate Officer on 12.05.1980 and he accordingly joined the post on 23.06.1980. The petitioner has asserted that before the appointment letter to the said effect was issued, all his testimonials in original had been verified and scrutinized by the concerned authorities of the University. Although, the petitioner was initially appointed as Estate Officer, he was later designated as Officer on Special Duty (Estate) of the University. An agreement was entered between the petitioner and the University on 12.06.1989 embodying the service conditions.