SOCHITANAND SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Borah, learned counsel for the petitioner. Also heard Mr. U.K. Nair, learned senior counsel for the respondents No. 2, 4, 5 and 6 being the authorities under the Army Welfare Education Society and Army Public School, Basistha and Mr. K. Gogoi, learned counsel for the respondents No. 1 and 3 being the authorities under the Union of India.

(2.) The petitioner herein was appointed as a Chowkidar in the Army Public School, Basistha as per the communication of appointment dtd. 25/6/1992 issued by the Col GS at HQ 51 Sub Area, C/O. 99 APO.

(3.) The communication of appointment clearly reads as follows: