G.P. ROY Vs. UOI AND ORS.

JUDGEMENT

(1.) It terms of order of 27th September, 2013, this application stands disposed of.

(2.) Appointment of respondent No. 3 as Chairman and Managing Director (CMD) of respondent No. 4 -Hoogly Dock & Port Engineers Ltd. (hereinafter referred to as HDPEL) vide order of 3rd July, 2006 is assailed in this petition on the ground that it is in violation of relevant Rules and Regulations. Petitioner seeks quashing of the impugned order of 3rd July 2006 and claims that he be considered for the said post on notional basis as he has now retired and so, petitioner claims the pay and allowances of CMD of HDPEL (respondent No. 4). Petitioner claims retiral benefits while relying upon RTI information of 7th October, 2015 which shows that the retiral benefits have not been paid to petitioner on or after 31st July, 2010.

(3.) At the hearing, learned counsel for petitioner had submitted that petitioner was on deputation with the Board for Industrial and Financial Reconstruction (hereinafter referred to as BIFR), but the retiral benefits were to be paid by HDPEL (respondent No. 4) in July, 2010. Petitioner was on deputation when he had retired in the year 2010 and respondent No. 3, who was appointed in the post of CMD with HDPEL (respondent No. 4), had resigned in September/October, 2010. Despite service of court notice, none appeared on behalf of third respondent.