J N GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a Central Government employee. Till 08.05.1979, he was posted as Director of Industries, Delhi Administration. From 08.05.1979 to 15.06.1979, he worked as an Administrator, State Co-operative Bank, Delhi. The same was an Ex-cadre post. He was appointed as General Manager of the Co-operative Stores Limited (Super Bazar), Connaught Circus is a co-operative society registered under the Delhi Co-operative Societies Act, 1972.

(2.) According to the petitioner, the Central Government not only grants loans to the co-operative society, but also exercised its control over them from time to time. By reason of a resolution adopted by the Managing Committee of the Super Bazar dated 10.02.1981, the petitioner was sent back to his Parent Department.

(3.) The Central Government thereafter issued the following orders :-