LAWS(DLH)-2013-8-92

UNION OF INDIA Vs. SATISH JOSHI

Decided On August 14, 2013
UNION OF INDIA Appellant
V/S
Satish Joshi Respondents

JUDGEMENT

(1.) This is an appeal preferred by the Government of India through Joint Secretary, Ministry of Steel and National Project Coordinator, Project Management Cell, UNDP/GEF Project. The present appeal is directed against the order dated 20.03.2013 passed by a learned Single Judge of this Court in Writ Petition being W.P.(C) 3215/2012 preferred by the respondent. The controversy in the present matter relates to the employment of the respondent as Manager (Finance and Administration) with a project being undertaken by the Ministry of Steel, Government of India in Collaboration with United Nations Development Programme (UNDP). The brief outline of facts relevant for considering the controversy in the present matter are stated as under.

(2.) The Ministry of Steel, Government of India in collaboration with United Nations Development Programme and Global Environmental Facility (GEF) initiated a project titled "Removal of Barriers to Energy Efficiency Improvement in the Steel Re-rolling sector in India". The said project is funded by an International Grant from Global Environment Fund (GEF) and Steel Development Fund. The Project was initiated in September 2004 and was initially for a duration of five years but the same has been extended from time to time and the Project is now scheduled to end on 31.12.2013.

(3.) The appellants had advertised for a post of Manager (Finance and Administration) which was published in a daily "Times of India" on 02.07.2008. The advertisement indicated the qualification criteria for candidates to be a qualified Chartered Accountant with 10-15 years experience. The advertisement disclosed that the duration of the employment contract would be as under:-