KHAZI KHURSHID AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was appointed on July 21, 1950, as an accountant in the department of social service of the erstwhile Hyderabad State and was confirmed in that post on March 29, 1952. He was promoted as a second grade clerk on December 4, 1953.

(2.) Respondent 4 was appointed as a third grade clerk on July 19, 1949 in what was called the "Scheduled Castes Trust Fund" which it is stated was a private fund founded by the Nizam of Hyderabad. The petitioner states that the employees of that fund were not Government servants, and, that that is so is clear from the order made by the Government of Hyderabad State on October 20, 1955 under which the existing staff of the Scheduled Castes Trust Fund were treated as Government servants and placed under the control of the Director, Social Welfare Department.

(3.) Respondent 4 had become a second grade clerk in the service of that fund with effect from February 15, 1951, and, when the Government of the Hyderabad State made their order on October 20, 1955. he became transformed into a civil servant of the Government of Hyderabad.