FARID UDDIN BARBHUIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the writ petitioner praying for directions calling upon the respondent No. 4 to allow the petitioner to continue with his service as Casual Steno-cum-Typist in the News Division of the North-East English New Bulletin, Doordarshan Kendra, Guwahatii on payment of usual wages.

(2.) I have heard Mr J. Abeddin, learned counsel for the writ petitioner and also Mr C. Choudhury, learned senior CGSC.

(3.) The Doordarshan Kendra, Guwahatii started broadcasting news bulletin in English from the month of March, 1997, The case of the petitioner is that he was appointed as a Steno-cum-Typist in the News Division from time to time and he continued as such till May, 2000 when he was directed by the respondent No. 4 not to attend his duty from June, 2000. Aggrieved thereby, the petitioner has approached this Court praying for the reliefs quoted hereinbefore.