A K MALLICK Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) The petitioner in Writ Petition No. 2 of 2004 is the appellant in this appeal. He is aggrieved by the judgment and order dated April 2, 2004, whereby his writ petition was disposed of by the learned Single Judge without granting him any substantial relief.

(2.) The appellant was working as superintendent in the A&N administration. By an order dated February 6, 2001, the administration created a post, of superintendent in the engineering wing of the Zila Parishad, Port Blair. Then by order dated February 5, 2003, the administration appointed the appellant in the post.

(3.) While the appellant was working in the Zila Parishad, the Adhyaksh thereof issued the order dated December 30, 2003; by it the Adhyaksh released him with effect from December 30, 2003; and he was directed to report to the administration for further posting.