PRAMOD KUMAR RASTOGI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the order of termination dated 17/12/1996 which was confirmed by the appellate authority on 03/06/1997. The case of the petitioner could be briefly stated thus. The petitioner was appointed as General Manager (Hotel Sales) as per the order dated 01/08/1996 and the Petitioner was declared selected by 7 - Member Selection Committee and he was offered appointment as General Manager (Hotel Sales). The petitioner was asked to joint duty by 30/08/1996.

(2.) On 28/08/1996, the petitioner joined as General Manager, Incharge of Hotel Sales & Marketing Division at New Delhi. Before joining he had to fill in a form and that was done on 20/08/1996. On 17/12/1996, the Second respondent Corporation passed an order terminating the services of the petitioner on the ground that the petitioner was guilty of concealment of material information and therefore by virtue of clause 13 of the offer of appointment, the respondent dispensed with the services of the petitioner. The petitioner had approached this court with CW No.4828 of 1996. On 20/12/1996, an order of status-quo was passed by this court.

(3.) On 26/12/1996 the petitioner was informed not to attend the office. According to the petitioner this court had directed the parties to maintain status-quo and therefore the action of the second respondent in asking the petitioner not to attend the office was in violation of the order passed by the court. The case of the petitioner is that he had not concealed any information from respondent No.2.