R S CHHABRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner has prayed for stay of operation of the order dated 22.11.1997. The respondents have filed C.M.No.469/98 for vacating the interim order passed by this Court on 1.12.1997. 2. It is a common ground that the petitioner has attained the age of superannuation and he was given extension for further period of two years. The petitioner's claim to continue in service by virtue of office order issued by the President, National Consumer Disputes Redressal Commission on 31.10.1997 which reads as under:

(2.) Office Order No.9 of 1997. Consequent upon expiry of the term of his re-employment on 31.10.1997 as Registrar, National Consumer Disputes Redressal Commission and pending approval of the Minister to the proposal for his re-employment for a further period of one year, Shri R.S. Chhabra, is re-employed as Registrar, National Consumer Disputes Redressal Commission on provisional basis w.e.f. 1.11.1997. He shall be entitled to such benefits as regards salary, allowances etc. as admissible to him under the Rules.

(3.) It is the case of the respondents that the proper authority for consider the appointment of Registrar in the National Consumer Disputes Redressal Commission is the Appointment Committee of the Cabinet and the President had no authority to appoint Registrar or grant extension.