UNION OF INDIA Vs. BHASKARENDU DATTA MAJUMDAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal by way of special leave has been filed by the Union of India and the State Trading Corporation impugning the judgment of the Division Bench of the High Court of Delhi dated 18th May 2009 whereby the judgment of the Single Judge dated 9th January 2009 has been set aside and a direction has been issued that the case of the respondent for appointment as Director Marketing in the State Trading Corporation be re- considered in the manner indicated therein. The facts of the case are as under: