- (1.) Leave granted.
(2.) Heard Dr. R.G. Padia, learned Senior Counsel for the appellant and Mr. Subhrajyoti Borthakur, learned counsel for the respondents.
(3.) This appeal is directed against the final judgment and order dated 26.7.2005 of the High Court of Judicature at Allahabad passed in Civil Misc. Writ Petition No.51499 of 2005. The appellant filed the writ petition before the High Court with the following prayer: i. a writ, order or direction in the nature of Certiorari quashing the impugned order dated 13.8.2004 passed by respondent no.3 (Annexure 4) so far it relates to the petitioner only; ii. a writ, order or direction in the nature of Mandamus commanding the respondents to allow the petitioner to continue in service till 31.7.2007 the due date of superannuation age; iii. Any other writ, order or direction which this Hon'ble Court deems fit and proper in the facts and circumstances of the case.;