M T VARGHESE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ appeal is directed against the order dated 27.1.97 passed by a learned Single Judge of this Court in C.R. No. 330/97 which reads as follows :

(2.) The writ petitioner appellant was employed as Sr.- Engineer in the Municipal Board, Bongaigaon. His conditions of service is admittedly governed by Rules framed u/s 301 Assam Municipal Act. Those Rules have been placed on record as Annexure-1. The appellant approached this Court challenging his retirement notice dated 18.1.97 which is also reproduced below : <FRM>JUDGEMENT_318_GAULT2_1997Html1.htm</FRM>

(3.) Since the learned Single Judge refused to grant interim order of stay as prayed for by the appellant hence this appeal.