SANTIMOY GHOSH HAZRA Vs. THE DEPUTY SECRETARY, GOVT. OF WEST BENGAL METROPOLITAN DEVELOPMENT AND OTHERS

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 28-6-89 passed by a learned Single Judge of this Court in C.O.No. 2481 (W) of 1989 whereby the said learned Court dismissed the writ petition filed by the writ petitioner. The writ petitioner/appellant who was at the relevant time a member of the Higher Judicial Service, West Bengal and was posted as Legal Adviser, Metro Railway, Calcutta, filed the aforementioned writ application claiming, inter alia, the following reliefs: