UNION OF INDIA Vs. THANGLET VAIPHEI

JUDGEMENT

(1.) THIS is an appeal under Rule 2 of Chapter V -A of the Gauhati High Court Rules, by the respondents of WP(C) No.1261 of 2001.

(2.) BY impugned order, the learned Single Judge allowed the writ petition filed by the writ petitioner (respondent herein) and while quashing the order impugned in the writ petition described as (movement order) (which according to the writ petitioner had the effect of his termination from the service) directed that writ petitioner be reinstated in service and be paid all arrears and pay etc.

(3.) THE question which arises for consideration in this appeal is whether learned Single Judge was justified in allowing the writ petition and passed the aforementioned writ in writ petitioner's favour for its compliance.