UOI Vs. RAHUL RAI SUR

JUDGEMENT

(1.) RAHUL Rai Sur an officer of Indian Police Service 1981 Batch, after having rendered exemplary service as a police officer was sent on deputation to the United Nations w.e.f. 15.7.1997 and from time to time was granted benefit of remaining on deputation. As per the last extension granted the deputation was extended till 31.5.2004.

(2.) MUCH before 31.5.2004, i.e. on 30.4.2004, Rahul Rai Sur informed that the work assigned to him at United Nations was yet to be over and thus requested that deputation be extended. On 13.5.2004, i.e. 18 days prior to 31.5.2004, the Permanent Mission of India to the United Nations forwarded a request from the United Nations to extend the deputation of Rai Sur, as per which, United Nations wrote that Shri Rahul Rai Sur was working in a key section and his services were required.

(3.) THE effect thereof would be dealt with by us a little later. But proceeding with the narratives of the facts, on 30.10.2004, the applicable Service Rule being Rule 7 of the All India Services (Leave) Rules was amended. THE Rule as originally framed reads as under:-