ANIL KUMAR JAIN Vs. UOI

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated December 07, 2004 passed by the Central Administrative Tribunal whereby the Original Application filed by him was dismissed.

(2.) The claim of the petitioner before the Tribunal was for quashing the order dated December 18, 2002, as also another order of the same date December 18, 2002, whereby he has been repatriated to his parent department i.e. Ministry of Commerce and Industry, Department of Commerce (Supply Division), New Delhi. His prayer also included that a declaration be given by the Tribunal that he should be deemed to have been absorbed in Indian Railways with effect from March 20, 1995 and necessary orders in this regard be issued by the Indian Railways.

(3.) Some of the important facts for deciding this petition are that the petitioner is an officer of Indian Supply Service, having been appointed on March 01, 1975. While he was working as Deputy Director of Supply he proceeded on deputation to the post of Deputy Controller of Stores in the Indian Railways in the pre-revised scale of Rs. 3500-5000. He joined the Central Organization for Modernization of Workshops (COFMOW) in the Indian Railways initially for a period of one year on March 20, 1989.