APURBA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Article 226 of the Constitution of India, the petitioner has prayed for a writ of mandamus directing the respondents to make necessary arrangements for payment of unpaid dues, pension, gratuity etc. to the petitioner as per provision of Rule 104 of Part-III of the Assam Police Manual (for short, "APM").

(2.) I have heard Mr. D.C. Kath Hazarika, learned Counsel for the petitioner. Also heard Mr. S.B. Sarma, learned counsel appearing for the Respondent Nos. 1 to 6 & 8 and Mr. G. Baishya, learned counsel appearing for Respondent No. 7.

(3.) Relevant facts may briefly be noticed.