RASHMIMALA BARUA Vs. DEEPALI DEVI

JUDGEMENT

(1.) This appeal has been filed against the Judgment and order of the learned single Judge dated 18.8.94 passed in Civil Rule No. 2450 of 1992 filed by Ms Deepali Devi, respondent No. 1 in the present appeal.

(2.) The aforesaid Civil Rule filed by the petitioner/respondent No. 1 was allowed by the learned single Judge and the impugned order in the Civil Rule contained in Annexure-10 was quashed, and it was ordered that the petitioner- respondent would resume her duties and she would be entitled to all the benefits as admissible under the Rules.

(3.) We have heard Mr. N.N. Saikia, learned counsel appearing for the appellant, Mr. P.G.Barua, learned counsel appearing for the contesting respondent No. 1 and Mr. B.C.Das, learned Additional Senior Government Advocate appearing for the State-respondents.