- (1.) Leave granted.
(2.) In this appeal, the appellant has assailed the judgment and order dated 5-12-1997 passed by the Division Bench of the High Court of Assam, Nagaland, Meghalaya, Manipur, Mizoram, Tripura and Arunachal Pradesh at Gauhati made in writ Appeal No. 124/96. In brief, the facts leading to the filing of this appeal are the following.
(3.) The appellant joined the services of the respondent-Corporation in 1973 as Receptionist-cum-Telephone Operator. After passing LL.B. degree examination, she was promoted to the post of legal Assistant in 1981. Subsequently she was promoted as Assistant Law Officer, Law Officer and finally as Senior Law Officer in 1995 [re-designated as Deputy Manager (Law)].;