- (1.) These appeals are directed against the judgments and orders dated 13.02.2007 and 18.02.2008 passed by the High Court of Guwahati in Writ Petition No.6189 of 2000 and Review Petition No.12 of 2008 respectively.
(2.) The brief facts of the case are that the appellants-Life Insurance Corporation upon selection of respondent No.1 (Mrinmoy Dutta) had sent offer of appointment to the respondent for the post of Assistant.
(3.) The respondent joined the Corporation as Assistant in Morgaon Branch on 31.01.1996 and resigned on 21.08.1999 after serving statutory notice, which was accepted by the Corporation.;