J.K. SHARAN Vs. U O I

JUDGEMENT

(1.) VIDE the instant petition, the petitioner seeks quashing the order of demotion vide dated 15.07.1991.

(2.) ALSO seeking to quash the cancellation of deputation of the petitioner by respondent no.3 vide his order dated 20th July, 1991.

(3.) IN the year 1984, the respondent no.2, GAIL came into existence, exclusively for cross-country transportation of natural gas by pipelines and marketing of natural gas found offshore. Respondent no.2, inter alia, advertised posts in the rank of Senior Manager (C&P). He applied for the said post and the petitioner was selected and appointed in the month of December 1984.