UNION OF INDIA Vs. SEIKHOMANG GENGE

JUDGEMENT

(1.) THIS is an appeal filed by the respondent of W.P.(c) No. 279 of 2008 under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the order dated 05.05.2009 passed by Single Judge in aforementioned writ petition.

(2.) BY impugned order, the learned Single Judge allowed the writ petition filed by the writ petitioner (respondent herein) and while quashing the discharge order of the writ petitioner from the services also issued a writ of mandamus against the respondents of the writ petition (appellant herein) to pay salary and allowances to the writ petitioner for the period in question as a consequence to the setting aside of the discharge order.

(3.) FACTS of the case lie in a narrow compass so also the point urged by the appellant in support of the appeal. They however need mention in brief infra.