DAKSHAPRASAD DEKA Vs. INSPECTOR GENERAL OF POLICE AND ORS.

JUDGEMENT

(1.) THE relevant facts are that the Petitioner was appointed in the Police Department as Assistant Sub -Inspector of Police by the Superintendent of Police, Kamrup with effect from 17 -1 -1929. The date of the birth of the Petitioner was only shown as 1910, though he was actually born in the year 1911 according to his matriculation certification. On the basis of his birth date as one in the year 1910 he was retired in the year 1965. The Petitioner once applied for the correction of his age in the service book in 1955. It appears that that prayer was rejected, though there is some dispute as to the actual correction made in the service book. According to the Petitioner though his prayer was rejected in 1955, prior to that his service book had already been corrected and he was shown to have been born in 1911. But as in the gradation list the birth year was shown to be 1910 he applied for correction in the year 1955. Again in the year 1963 he applied for the correction of the year of his birth. That was rejected. He filed a review petition which was also rejected in the year 1964. He was compulsorily retired in 1965 and by means of the present petition lie has challenged the order of retirement. His contention is that according to his correct age and according to the age given in his matriculation certificate, his retirement is due in 1966 and not 1965.

(2.) TWO points have been urged by Mr. Ghose on behalf of the Petitioner. His first contention is that his retirement in the year 1965 though in fact he attained the age of 55 in 1966 amounts to removal within the meaning of Article 311 of the Constitution and unless an opportunity was given to him to prove his real age there has been a violation of Article 311(2) of the Constitution.

(3.) F .R. 56 which provides for the age of superannuation at the age of 55 reads as follows: