KAMESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned senior counsel for the petitioner as well as learned counsel for the State.

(2.) PETITIONER has challenged the order of the District Magistrate, Sitamarhi contained in Memo No.532 dated 25.03.2011, as contained in Annexure -8, by which, on conclusion of an enquiry, he has held that petitioner's date of birth has to be fixed as 20.11.1947 and hence he has attained the age of 58 years i.e. the age of his superannuation on 30.11.2005. Hence, he has directed that petitioner should be superannuated with effect from that date and salary and other allowances paid to him from that date onwards may be recovered.

(3.) 03.2008, was relieved from the post of Head Clerk in the office of Nagar Panchayat, Bairginia. After this petitioner moved this Court in CWJC No.5086 of 2008, which was disposed of by order dated