MST. RAZIA AKHTER Vs. BANGLADESH

JUDGEMENT

(1.) This rule nisi, at the instance of the wife ofone Md. Hassan Ali, an employee of Bangladesh Agricultural Development Corporation, wasissuedasking the respondents to show cause as to why the Memo dated 21.5.2012 issued by Respondent No.4 refusing to reinstate said Hassan Ali (since dead) in his service shall not be declared to have been issued without lawful authority and why they shall not be directed topay to the petitioner thearrear salary, allowances and other benefits to which Hassan Ali would have been entitled but for the suspension and dismissal orders passed against him.