RADHA KANT MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner confines his prayer only against the order, as contained in annexure 4, whereby and whereunder he has been directed to superannuate with effect from 1.7.2000 treating his date of birth as 1942.

(3.) IN support of his proposition, learned counsel for the petitioner has placed reliance on several orders of this Court as contained in annexure 3 series.