MEHAR SINGH RATHEE Vs. UOI

JUDGEMENT

(1.) Issue Rule. Ms. Rekha Palli, learned counsel for respondents 1, 2, 3 and 5 waives notice of Rule. With consent of learned counsel for parties, the matter was heard finally.

(2.) The petitioner claims a directed to quash Rule 13 of the Indian Investment Service Rules which permits the management of the Indian Investment Centre (hereafter called the Centre) to terminate services of the permanent employees; an order to quash the memorandum dated 29th April, 2005 has also been sought.

(3.) The Indian Investment Centre was set up in 1960 to facilitate and act a nodle unit for processing overseas investment in the country. It is undisputed that the Centre was being managed under ageis of Ministry of Finance. It is admitted case of the parties to these proceedings that the petitioner had rendered more than 24 years service to the Centre.