STATE OF ASSAM Vs. BADAN CHANDRA DIHINGIA

JUDGEMENT

(1.) Heard learned Amicus Curiae for the respondent.

(2.) This appeal is directed against the judgment dated 18.5.93 delivered by a learned Single Judge of this Court in Civil Rule No. 374/90.

(3.) The Writ petitioners respondent approached this Court with a petition challenging the verbal suspension order dated 17.8.71 from the post of Khalasi which he claimed to be holding as permanent, though in fact he was employed merely on work - charge basis. The learned Single Judge directed his reinstatement with 50% back wages. Hence this appeal.