UNION OF INDIA Vs. NARESH CH NATH

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order dated 8.11.95 passed by the learned Single Judge in Civil Rule No. 1317 of 1989.

(2.) We have heard Mr K.K. Mahanta, learned Senior Central Government Standing Counsel for the Appellants, and Mr R.P. Sarma, learned counsel for the respondent.

(3.) The facts in brief, shorn of details, and necessary for the disposal of this Appeal lie in a narrow compass.