APURBA KUMAR DEB Vs. DIRECTOR OF POSTAL SERVICES AND ORS.

JUDGEMENT

(1.) THE Petitioner while holding the post of Lower action Grade Clerk, came to, be compulsorily retired on (SIS).75 which was to come into effect from the afternoon of (SIC) This was challenged by the Petitioner under Article 226 the Constitution before this Court. In the mean time offer was, made to the Petitioner vide Annexure 4 dated 22.12.77 such has to be, read in full:

(2.) THE period of absence from the date of retirement till the date of his joining duty on reinstatement will be treated as leave due and admissible on obtaining an application from the ex -official for the purpose.

(3.) THIS being the position, we do not find any force in his petition and it stands dismissed.