GANESH SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) On 9.2.2006 this Court considering the importance and urgency of the case that pertains to non-payment of the retiral benefits till date to the petitioner who was suspended on 28.8.98; 4 days ahead of his superannuation on 1.9.98, directed to post the matter on 22.2.2006 with the following direction to the learned State counsel.

(2.) The matter was not listed on the date fixed. On the other hand, it was listed on 3.3.2006 on which date there was no representation and accordingly the matter was directed to be listed after a week.

(3.) On 17.3.06 the case was listed and on that day, on the prayer of Mr. B. C. Choudhury, learned State counsel, further one week time was granted pursuant to the order dated 9.2,2006 directing the case to be listed for motion hearing on 24.3.2006.