R.K. BILATI SINGH Vs. STATE OF MANIPUR REPRESENTED BY THE PRINCIPAL SECY(HEALTH & FW), GOVT. OF MANIPUR

JUDGEMENT

(1.) THIS writ appeal has been filed by the Petitioner under Chapter -V -A of Rules 2 of the Gauhati High Court against the judgment and order dated 1 -8 -2007 passed by the learned Single Judge in W.P (C) No. 1221 of 2003.

(2.) BY impugned order, the learned Single Judge (writ court) dismissed the appellant's writ petition and declined to grant him the relief of retiral benefits such as pension, gratuity etc as per the rules applicable.

(3.) THE issue in question was examined by the learned Single Judge in detail both on facts and in law and while declining to grant him the relief, passed following findings in para 8 of the impugned order :