- (1.) This intra court appeal is directed against the judgment dated 28th October, 2002 passed by the learned Single Judge of this High Court whereby he has dismissed appellant's S.B.Civil Writ Petition No.5041/2001.
(2.) Respondent No.2- State Pollution Control Board has been constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (in short 'the Act 1974'). The Board is a body corporate and an Officer of the State Government from Finance department is one of its members.
(3.) The appellant was appointed on 04.04.1985 as Law Officer Gr.III in the Board. He was after few years promoted to Grade II on 10.04.1991 and confirmed on that post w.e.f. 30.3.1993.;