SWADESHRANJAN DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal is preferred against the judgment and order dated 6.3.1997 passed by the learned Single Judge dismissing Civil Rule No.217 of l996.

(2.) The appellant herein as writ petitioner filed the aforesaid writ petition seeking direction that the date of birth on 30.12.1940 recorded in the Service Book should be acted upon and for quashing the Government order to this effect retiring him on 31.5.1996 which, according to him, was more than two and a half year before his actual date of superannuation.

(3.) We have heard Mr. A.M. Lodh, the learned senior counsel appearing on behalf of the appellant and Mr. R. Dasgupta, the learned Government Advocate appearing on behalf of the respondents.