UNION OF INDIA Vs. MOLENDRA CHOWDHURY

JUDGEMENT

(1.) Shri Malendra Chowdhury, the respondent herein, was the petitioner in Civil Rule No. 3943/ 91 challenging the correctness and legality of the verbal order of appellant No.2 seeking to terminate the services of the writ petitioner as a Constable (TLR). The learned Single Judge by order made on 25th April, 1994, after hearing learned counsel on both sides, allowed the writ petition, with a writ of mandamus directing the appellants to allow the writ petitioner to continue in service.

(2.) Aggrieved by this order, the appellants have preferred this appeal.

(3.) We have heard Mr. R.P. Kakati, learned counsel, for the appellants as well as Mr. A.S. Choudhury, learned counsel appearing for the respondent-writ petitioner.