RAJINDER PAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, the petitioner has prayed that order dated 8.1.1996 and 7.2.1996 curtailing the petitioner's tenure from 31.7.96 to 31.3.1996, and reaffirming the decision conveyed vide order dated 8.1.1996 turning down the representation of the petitioner be quashed.

(2.) The petitioner further prayed that the respondent be directed to allow the petitioner to complete his tenure upto 31.7.1996 with all consequential reliefs in terms of their office letter dated 9.9.1993.

(3.) It is submitted that the petitioner, prior to joining the office of respondent no.2, the National Institute of Secondary Steel Technology was working as a Senior Manager (Personnel and Wages) in the Steel Authority of India, New Delhi. The petitioner was offered the said post for a period of 3 years by respondent no.2 by a letter dated 24.6.1991. The petitioner accepted the appointment on 18.7.1991.