SUSHIL KUMAR BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs. N. S. Thakuria, learned counsel appearing on behalf of the writ petitioner as well as Mr. B. Ghosh, learned State counsel appearing on behalf of the respondents.

(2.) BY this writ petition, the writ petitioner is assailing the letter of the Assistant Inspector General of Police (R) dated 30. 12. 2004 directing the Superintendent of Police, D. I. (E. O) Assam, Guwahati to hold up the payment of the provisional D. C. R. G. amounting to Rs. 2,26,086/- (Rupees two lakhs twentysix thousand and eighty-six) only to the present writ petitioner who had been retired on superannuation as early as 31. 01. 2004 and also for a direction to the respondents to make payment of the said provisional D. C. R. G. of Rs. 2,26,086/- to the petitioner.

(3.) THE writ petitioner filed this writ petition basing on the fact that the petitioner was working as an Inspector of Police in the Home Department, Govt. of Assam.