A P JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was working with the first respondent, Ministry of Defence, applied for the post of Director (PPC) of the IDPL, the third respondent organisation, which is a public sector undertaking. On the 11th of February, 1994, the appointment letter was issued by the second respondent, the Ministry of Chemicals & Fertilisers. The letter reads as under:-

(2.) The second respondent, the Ministry of Chemicals & Fertilisers, wrote to the Deputy General Manager (Personnel) of the third respondent on the 13th of January, 1995 regarding the terms and conditions of the appointment of the petitioner. The letter reads as under:

(3.) On the 17th of January, 1995, the petitioner wrote to the third respondent saying that he would not claim any lien on his previous appointment in the Directorate General of Quality Assurance under the Ministry of Defence and he requested for the fixation of his pay. The letter reads as under: -