WILLIAM R SHIMRAY Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ appeal has been filed against the judgment dated 2.4.96 passed by the Learned Single Judge in Civil Rule No. 28/93 by which the writ application was dismissed.

(2.) The brief facts of the case are as follows :

(3.) One Mr, William R. Shimmy was appointed as Field Assistant on regular basis by an order dated 1.2.1954 in the department of Veterinary and Animal Husbandry and his service was confirmed with effect from 31.10.58. Thereafter, he was holding the post of Assistant Extension Officer. On 23rd March, 1977, the employee applied for retirement on voluntary basis. Vide Annexure D/2 to the writ appeal and that is quoted below :