P NALLIAH Vs. UOI

JUDGEMENT

(1.) Issue Rule. Ms. Barkha Babbar, learned counsel waives notice of Rule. With consent of counsel for parties, the petition was heard finally.

(2.) The petitioner seeks a direction to set aside a memorandum dated 25.7.2005 and also a further direction to respondents to offer and absorb him in a Group-D post.

(3.) The petitioner was working with the India Investment Centre (hereafter referred to as Centre) which had been set up in the year 1960 under the aegis of the Ministry of Finance, Department of Economic Affairs. The petitioner was working for the past 9 years with the Centre. A decision was taken by the Union Cabinet to wind up the Centre and transfer the functioning inter alia of the said Centre to a newly created Ministry of Overseas Indian Affairs.