UNION OF INDIA Vs. SARDAR BAHADUR

JUDGEMENT

(1.) This is an appeal by Special Leave filed by the Union of India from the judgment in appeal under Clause 10 of Letters Patent'of the Delhi High court confirming the decision of a learned Single Judge allowing Civil Writ No. 716-D of 1964 filed by the Respondent by quashing the order made by the President on 23/04/1963 compulsory retiring the Respondent from service.

(2.) The Respondent, Shri Sardar Bahadur, was employed as a S. Officer in the Ministry of Commerce and Industry in the Steel and Cement S. (B) which along with other S. like. Industries Act and Industrial Policy etc. was under the control of Shri P. S. Sundaram, Deputy secretary in that Ministry at that time.

(3.) In April, 1956, the Ministry invited applications for grant of licences to set up steel re-rolling mills.