RASHMIMALA BARUA (KAKOTI) Vs. DEEPALI DEVI AND ORS.

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 rà ((THELAW))sumà ((THELAW)) her duties and she would ho entitled to all the benefits as admissible under the Rules.

(3.) THE admitted facts for the purpose of adjudicating the present appeal are that admittedly prior to filing of the present Writ Appeal No. 426/94, the Appellant filed another Writ Appeal No. (T) 910/94 on 19th September, 1994. On 20th September, 1994 the Stamp Reporter of this Court in the aforesaid earlier Writ Appeal No. (T) 910/94 gave a report to the effect that: