SONESWAR DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.K. Kalita, learned counsel for the petitioner as well as Ms. S. Chutia, learned counsel representing all the respondents.

(2.) Grievance raised is that the petitioner was made to retire on an earlier date i.e. 31.12.2013 instead of allowing him to work until 31.12.2022. The said claim is based on the School Transfer Certificate dated 10.9.90, purportedly issued by the Headmaster of Bamungaon ME Senior, P.O. Puthimari in the District of Kamrup as well as the letter of the Additional Chief Engineer, Mechanical Zone, W.R. Department dated 27.02.2009, wherein it is shown that his date of birth is 31.12.1962 and the date of superannuation is 31.12.2022. The School Transfer Certificate is relied upon as the same discloses that in the Admission Register of Bamungaon M.E. School his age is recorded as 11 years as on 31.12.1973.

(3.) In so far as the service career of the petitioner is concerned, he was appointed as a Work Charged Helper in the establishment of the Assistant Executive Engineer, Mechanical Sub-Division, Flood Control Department on 08.08.1988. In course of time and more particularly by Order dated 09.06.1988, the petitioner was brought to the regular Establishment against a vacant post of Helper. Until the date he was made to retire from service the petitioner was discharging duty as a Turner.