SUNIR KHURANA Vs. M.M.T.C. LTD

JUDGEMENT

(1.) IN the present writ petition, petitioner seeks extension of tenure as a Director (Marketing) of respondent no.1/M.M.T.C. Ltd. There is no automatic right of appointment and the right is only of consideration of appointment in accordance with the relevant

(2.) THE case of the petitioner was that he was denied extension because of CVC advice which refers to the censure order against the petitioner. Today, however, the counsel for respondent no.2 has placed before me a letter dated 22.7.2013 issued by the Ministry of Commerce & Industry, Department of Commerce, alongwith which the order of the Disciplinary Authority dated 22.7.2013 is annexed, and which order states that the Disciplinary Authority has decided to drop the charge and to close the disciplinary proceedings against the petitioner- Sh. Sunir Khurana, Director (Marketing) (now Ex-Director) of respondent no.1/MMTC Ltd.

(3.) IN view of the above, the writ petition is disposed of with the direction that the appropriate authorities will now act pursuant to the order of the Disciplinary Authority dated 22.7.2013 whereby the charge against the petitioner is dropped. Petitioner will now make a detailed representation to the appropriate authorities within a period of two weeks from today. On such representation being made, the appropriate authorities will thereafter within a period of two months, take appropriate decision as to whether or not the petitioner's tenure has or has not to be extended. Parties are left to bear their own costs. All pending applications stand disposed of.