NAMITA PAUL Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) As prayed by the learned counsel for both the parties, this appeal has been taken up for final hearing and disposal at the admission stage.

(2.) This appeal has been filed against the judgment rendered by the learned single Judge in Civil Rule No. 518/96 (Agartala) dated 28-11-96.

(3.) We have heard Mr. A. K. Phukan, learned counsel appearing for the petitioner/appellant, assisted by Mr. A. Lodh, and Mrs. A. Hazarika, learned counsel appearing for the respondents-1 to 4, assisted by Mr. T. J. Mahanta, Learned counsel appearing for the Food Corporation of India (respondent No. 1) has produced the entire original records pertaining to this case which have been perused by us.