MANOJ LAKHATAKIA Vs. UOI

JUDGEMENT

(1.) The writ petitioner in this case has challenged an order terminating him from the services. The order was issued by the second respondent, Shastri Indo Canadian Institute (hereafter called 'the Institute').

(2.) The factual compass for decision of this case is narrow. The Institute is a charitable organisation,, incorporated in Canada; it has its offices in Calgary and New Delhi. The petitioner claims that financial control of the Institute is with the Government of India which also funds it in terms of Memorandum of Understand-, ing signed for the purpose. The institute was founded in 1968 with a grant from the Central Government. Its Advisory Councils are in India and Canada.

(3.) The petitioner was originally working in the Indian Administrative Service (IAS) and upon being offered the position as Administrative Director w.e.f. 16th June, 1997, he accepted appointment for four years at a salary of Rs. 25,000/- per months on probation. ,