I.P. Mukerji, J. - (1.) This case relates to an age dispute of a Group-D employee of the Bidhan Chandra Krishi Viswavidyalaya.
(2.) According to the employer the date of birth should be 1st July, 1957 and that she stood superannuated after 30th June, 2017. According to the writ petitioner her date of birth is 1st April, 1965.
(3.) By an interim order passed by this Court on an application made by the petitioner (CAN 1848 of 2017) on 23rd June, 2017 the writ petitioner is still continuing in service subject to the result of this writ.;