VINEER TANEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) 1. The question that arises for determination in this petition is whether the National Small Industries Corporation Limited ('nsicl') arrayed as respondent No. 2 in this petition, was justified in issuing Office Order dated 4th April 1997 terminating the Petitioner's services as management trainee with effect from 16th January 1997.

(2.) THE Petitioner was selected as a Management Trainee and informed by the NSICL a letter dated 26th July 1996 that his selection was subject to the following conditions:

(3.) PARAS 4 and 6 of the said letter, which are relevant for the present case, read as under: