(1.) This lis throws up questions regarding striking a legal balance between the State-citizen intercourse in the context of relationship of an employer and employee. The nature of employment under the umbrella of the State is complex and is often determinative of the nature of duty to be performed and the rights to be enjoyed by those must be correlated thereto. To wit, higher the position and responsibilities, the extent and quality of individual rights ought to be inversely proportional in the larger public interest. Thereby giving rise to situations like the present case wherein the ultimate balance between security of a State organisation dealing with sensitive matters of security of the nation and individual interest of a person employed thereat as an intelligence officer, is being put to a legal scrutiny in light of the fundamental constitutional values of justice, liberty, equality and fraternity.
(2.) This common judgment shall dispose of all the four cases pertaining to and emanating from the action of compulsory retirement of the appellant under Rule 135 of the Research and Analysis Wing (Recruitment, Cadre and Services) Rules, 1975 (for short, "the 1975 Rules") on the ground of "exposure". Civil Appeal No. 2365/2020 arising out of SLP(C) No. 2307/2019 has been dealt with as lead matter involving the main grievance of the appellant.
(3.) Leave granted.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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