D K JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a glaring case where the petitioner, who was a member of the Indian Audit and Accounts Service, has been put on the road without any job due to indifferent and unconcerned attitude of the resdents I to 3 and 5.

(2.) The petitioner jonied the Indian Audit and Accounts Service in 1958 and was holding a substantive post in Junior Administrative Grade of Rs. 1500-100-3000 with effect from 15th July, 1982.

(3.) In 1982 itself, the petitioner, while was working as Joint Advisor (Finance), Ministry of Finance, Bureau of Public Enterprises, New Delhi on deputation from his parent cadre of Indian Audit and Accounts Service, was selected by the Public Enteiprises Selection Board for the post of Director (Finance) in the Fertilizer Corporation of India Ltd. (for short 'FCIL'), without his application for such job.