SHIV KUMAR CHHATTRY Vs. THE CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Being aggrieved by the order dated 07.04.2014 passed by a learned Single Judge of this Court in CWJC No.13202 of 2007, the writ petitioner has preferred the present Letters Patent Appeal.

(3.) Learned counsel representing the writ petitioner- appellant has placed before us the facts emerging out from the pleadings exchanged by the parties before the writ Court which are briefly stated hereinafter. Case of the petitioner-appellant