VIKRAMJIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition is directed against the order of the respondents dated April 6, 1987, removing the petitioner from the office of the Director (Marketing), Indian Drugs and Pharmaceuticals Limited; ( for short IDPL) with immediate effect on payment of three months salary in lieu of three months notice.

(2.) The petitioner was a permanent grade I officer of the Industrial Management Pool of the Bureau of Public Enterprises, Department of Expenditure, Ministry of Finance, Government of India, New Delhi. The said Industrial Pool was constituted under the scheme called as "Industrial Management Pool Scheme". The said scheme was constituted in the manner provided to serve the needs of the Ministries, having industrial undertakings functioning under them. The Ministries of Steel, Mines and Fuel, Transport & Communications and Commerce and Industry, at the relevant time, participated in the Pool. It was, however, open to any other Ministry concerned with the running of industrial undertakings to join the Scheme with the concurrence of the Controlling Authority of the Pool. It will not be necessary to refer in detail all the particulars of the said scheme and the reference is only made to the features of the Scheme, which are relevant for the present controversy between the parties. Paragraphs 8,9,10 and 11 of the said Scheme may be reproduced as follows:-

(3.) The recommendations of the Board will be placed before the U.P.S.C. and appointments will be made in consultation with the Commission.