MEHAR SINGH RATHEE Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following reliefs:-

(2.) The impugned order dated August 06, 2012 is, in fact a communication to the Assistant Registrar (Law), NHRC, New Delhi, from the respondent whereby the respondent had narrated the facts of the case leading to the termination of the services of the petitioner. I may state here, the said communication is not a communication addressed to the petitioner. Be that as it may, the petitioner is seeking a direction against the respondent to grant pension with all benefits and CGHS facilities as granted to the other employees with interest @ 18% per annum.

(3.) The case of the petitioner is that, Indian Investment Centre (IIC) was established in the year 1960 under Administrative Control of the respondent. On December 05, 1980, the petitioner was appointed as Stenographer, Grade-D in the Central Social Welfare Board. On February 13, 1989, the petitioner joined the IIC as Senior Stenographer on permanent absorption basis after giving technical resignation from the Central Social Welfare Board. It is his case that on August 29, 2003, he was placed at the disposal of the Department of Company Affairs, on loan basis and was posted as OSD in the Competition Commission of India. The Competition Commission of India vide order dated July 19, 2004 appointed the petitioner to the post of Senior Private Secretary in the scale of Rs. 7500-12000 on deputation basis.