SUJIT KUMAR SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Chakraborty, learned Counsel appearing for the Petitioner. Also heard Mr. B.J. Ghosh, learned State Counsel appearing for Respondent Nos. 1 to 7 as well as Mr. M. Bhagabati, learned Central Government Counsel appearing for Respondent No. 8.

(2.) This application under Article 226 of the Constitution of India has been filed by the Petitioner for a direction to the Respondents to quash the departmental proceeding and to release regular pension, leave encashment and other retirement benefits to the Petitioner.

(3.) The brief facts leading the Petitioner to file the instant writ potion may be summarised as follows: