RENU PRABHA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.D. Choudhary, learned Counsel for the petitioner and Mr. V.M. Thomas, learned Standing Counsel for the department.

(2.) IN this petition prayer has been made for issuance of writ of mandamus, for directions to respondents not to force the petitioner to go on retirement till his superannuation on 30.6.2005. Further prayer of the petitioner is also to quash the letter dated 21.8.2002 whereby, the Block Elementary Education Officer (in short called BEEO) North West Block, Jorhat has indicated that the petitioner after completing 58 years on 31.10.2002 as per service book shall be superannuated accordingly.

(3.) THE provisions of S.R. 8(a) provides as below: