DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and learned counsel for the State.

(2.) PETITIONER has/had filed the present writ application because he was made to retire at the age of 58 years while working on the post of Chief Chemist under respondent Sugar Corporation at Darbhanga. Petitioner submits that the decision of the respondents forcing the petitioner to retire at the age of 58 years is illegal decision and he had protested against the said decision as is evident from Annexures -4 and 5 but since the authority did not respond or react he filed this present application.