JAGADINDRA ARJUN Vs. MEGHALAYA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The main question falling for consideration in this appeal is as to whether the Respondent No. 1, namely the Meghalaya State Electricity Board, hereinafter for short 'MSEB', was vested or not,by law, with the powers to retire its employees compulsorily, prior to coming into force of the Meghalaya State Electricity Board (Service Regulations) 1996 with effect from 14.8.1997.

(2.) We have heard Mr B.N. Dutta, learned counsel appearing for the appellant and Mr S.R, Sen, learned counsel appearing for the respondent Electricity Board.

(3.) The set of facts giving rise to the controversy, in brief, are that the appellant initially joined the services of the Assam State Electricity Board and occupied position of Assistant Divisional Accountant in the year 1972. Later on he was promoted as Junior Divisional Accountant and Divisional Accountant which post was lateron re- designated as Divisional Accounts Officer. While working as such the petitioner-appellant was compulsorily retired by MSEB from service by order dated 24.7.97. The Civil Rule preferred against the order of compulsory retirement was dismissed by the learned Single Judge by order dated May 28, 1998. The instant appeal impugns the order passed by the learned Single Judge.