STATE OF ASSAM Vs. SURENDRA NATH TAMULI

JUDGEMENT

(1.) It is really a pitiable state of things that this review application has been filed after 773 days of passing of the order by this Court. This Court passed an order on 5.12.95 and gave certain directions in the judgment. The directions are quoted below:

(2.) I will come to the first part of the direction later on but let us come to direction No. (ii) quoted above. The authority initiated enquiry and there was a letter by the Director of Elementary Education, Kahilipara, Assam, Guwahati-19 asking the Sub-Inspector of Schools to make an enquiry. The enquiry was made and that enquiry report in its entirety alongwith the statement of the Headmaster are quoted below:

(3.) Director, Elementary Education, Assam, Kahilipara on 13th August, 1996 passed an order vide Annexure-2 wherein it was held that the petitioner retired from service on 31.1.91 and the age recorded in the service book was accepted to be correct. That letter is quoted below: