A.K. CHOPRA Vs. APPAREL EXPORT PROMOTION COUNCIL

JUDGEMENT

(1.) Rule D.B.

(2.) We have heard the arguments and proceed to decide the matter at this stage itself.

(3.) In this petition filed under Article 226 of the Constitution the petitioner seeks a direction to the first respondent to communicate to him the decision of the Staff Committee of the first respondent wherein a decision was taken by the Staff Committee on an appeal filed by the petitioner against an order of removal from service imposed by the third respondent, being the Director-General of the first respondent. The petitioner seeks a further direction that the respondent should act upon the decision of the Staff Committee and put a restraint on the Staff Committee from reviewing its decision. The impugned decision of the Staff Committee is dated 25th July, 1990 and was taken in its 34th meeting held at the office of the Textile Commissioner at Bombay.