G P SRIVASTAVA Vs. UOI

JUDGEMENT

(1.) In these proceedings, review of a part of the judgment dated 31st August, 2000, disposing off W.P.(C) 2782/1998, has been sought for by the writ petitioner.

(2.) The petitioner was appointed to the U.P. Civil Services on 7.11.1950 on the basis of a competitive examination. He was subsequently confirmed, after two years and in 1964, deputed to various positions in the Central Government. It is also a matter of record that he served as Assistant Commissioner and later as Deputy Commissioner, Municipal Corporation of Delhi as well as Joint Director of Education. He was later posted as Officer on Special Duty, Tea Board in 1966. on 15th November, 1969, the petitioner was appointed as Secretary, Central Ware Housing Corporation. Sometime in 1971, he was given proforma promotion to the special grade, U.P. Civil Services. On 14.8.1972, he was appointed as Managing Director, Delhi State Industrial Development Corporation (DSIDC); it is averred that this was in a scale equivalent to Selection grade in the Indian Administrative Services, (IAS).

(3.) On 23rd October, 1972, the petitioner was appointed as Managing Director of DSIDC. On 14th August, 1973, his resignation, w.e.f. the same date, from the Government, for permanent absorption was forwarded and later he was appointed Chairman-cum-Managing Director of the DSIDC. It is claimed that when the petitioner's issue of permanent absorption was still pending decision, he was forced by the Ministry of Home Affairs, to proceed on long leave on 7th April, 1977.