TAPEN SEN, J. - (1.) HEARD Mr. A. Allam, learned Counsel for the Petitioner and J.C. to S.C. 1.
(2.) THE grievance of the Writ Petitioner in the instant case is that notwithstanding the existence of Circulars making sixty years as the age of superannuation of the teachers like the Petitioner, the Respondents have passed an order on 28 -12 -1997 (Annexure -2/1) by which the petitioner has been directed that on her having reached the age of 58 (fifty eight) years, she will be superannuate on 31 -12 -1997. Learned Counsel for the Petitioner has further made a grievance that on the basis of the aforesaid illegal letter, the Petitioner was forced to retire on 31 -12 -1997 by misquoting a Circular although from a perusal of Annexure -1 and Annexure -3 it appears that the date of superannuation has been accepted to be 60 (sixty) years in the case of persons/teachers such as the Petitioner.
(3.) IN the Counter Affidavit, it has been stated that the Petitioner retired on 31 -12 -1997 following the letter of the District Superintendent of Education, letter No. 4565, dated 22 -12 -1997.;