KULA BHATTACHARJEE Vs. ASSAM STATE CO

JUDGEMENT

(1.) This application arises out of an order dated 25.6.91 issued by the Managing Director, Stated, Respondent No. 2 with a further prayer directing the Respondents not to give effect to the impugned order dated 25.6.91. The order dated 25.6.91 is Annexure 'F' to the Writ application the same is quoted below:

(2.) The brief facts are as follows:

(3.) I have heard Shri K.N. Choudhury, Learned Advocate for the Petitioner and Shri P.C. Deka. Learned Advocate for the Respondents, Shri Deka has also produced before me the record of the enquiry.