RAGHUNATH SAH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) In this case, the petitioner is challenging the action of the Bihar Hindi Granth Academy, by which the petitioner has been made to superannuate from the service claiming to have reached the age of 62 years.

(3.) As per the petitioner he has wrongly been superannuated from the service as in the certificate which he has attached at the time of his selection his date of birth was recorded therein, itself indicates that he has only reached the age of 59 years, so he has been deprived of service for three years.