COMMISSIONER KVS Vs. TAPAN KUMAR CHAKRABORTY

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution has been filed challenging the legality and validity of the judgment and order dated 1.3 2002 passed by the learned Central Administrative Tribunal, Guwahati Bench in OA No.487 of 2001.

(2.) Issue rule.

(3.) We have heard Mr. KN Choudhury, learned senior counsel for the writ petitioner and also Mr. BC Das, learned senior counsel for the respondent.