ASHOKE KUMAR NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is aggrieved by the judgement and order dated 25.04.2012 passed by the learned Single Judge rejecting his prayerto award compensation in public law domain for illegal and arbitrary termination of permission to work as a Professional Letter Writer (hereinafter referred to as "PLW") at Calcutta G.P.O.

(2.) The facts of the case is that vide Memo dated 11th August, 2004 the petitioner was given permission to work as PLW at Calcutta G.P.O. with effect from 1 st February, 2004 forthree years. However, on 4 th March, 2005 the aforesaid permission was terminated on the basis of complaint lodged by one Anil Sharmaalleging that he has misappropriated moneys entrusted to him. Such order of termination was set aside by this Court on 6 th July, 2007 in W.P. No. 6082 (W) of 2005 directing the respondent authority to take fresh decision within eight weeks from the date of communication of this order.

(3.) In terms of the aforesaid order, fresh hearing was held on 30.08.2007 and the petitioner was directed to give his reply to the questionnaire handed over to him by respondent authorities.