MOMIN NATH Vs. DIST AND SESSIONS JUDGE GOLAGHAT

JUDGEMENT

(1.) Heard Mr T.J. Mahanta, learned counsel for petitioner and Mr B. Goswami, learned GA for respondents.

(2.) The case of the petitioner in this writ application is that by order dated 11.11.91 he was appointed as Peon in the Office of the MunsiffNo. 1, Golaghat in purely temporary basis with effect from 4.10.91. Pursuant to the said order dated 11.11.91 of District and Sessions Judge, Golaghat, the petitioner joined as a Peon in the office of the Munsiff No. 1, Golaghat ami has been working there from 4.10.91. On :12.1.94, the District & Sessions Judge, Golaghat terminated the service of the petitioner with effect from 12.1.94 and in lieu of notice, the petitioner was allowed to draw one month's salary. Aggrieved by the said order dated 12.1.94 the petitioner moved this Court by filing this writ application under Art. 226 of the Constitution of India.

(3.) No counter affidavit has been filed on behalf of Distinct & Sessions Judge, Golaghat in spite of the fact that notice has been served on him by registered post with A/D and the service has been made sufficient by order dated 8.3.96.