ALTAP HUSSAIN CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.A. Talukdar, learned counsel for the petitioner, Mr. M. Phukan, learned Standing Counsel of the Agriculture Department, Govt. of Assam, Mr. R.K. Talukdar, learned counsel for the respondent No. 4. Mr. M. Sarma, learned counsel for respondent No. 1.

(2.) By this application under Article 226 of the Constitution of India, the petitioner prayed for appropriate direction to the respondents particularly respondent No. 4 for release of his leave encashment as well as gratuity amount.

(3.) The writ petitioner was a Field Investigator in the department of agriculture and was posted at Karimganj.