Jayanta Kumar Biswas, J. - (1.) The petitioner in Writ Petition No. 2 of 2004 is the appellant in this appeal. He is aggrieved by the judgment and order dated April 2, 2004, whereby his writ petition was disposed of by the learned single judge without granting him any substantial relief.
(2.) The appellant was working as superintendent in the A & N administration. By an order dated February 6, 2001, the administration created a post of superintendent in the engineering wing of the Zilla Parishad, Port Blair. Then by order dated February 5, 2003, the administration appointed the appellant in the post.
(3.) While the appellant was working in the Zilla Parisad, the adhyakash thereof issued the order dated December 30, 2003; by it the adhyakash released him with effect from December 30, 2003; and he was directed to report to the administration for further posting.;