BHUVANESH VYAS Vs. I.G.N.O.U.

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside office order no.488 dated 07.04.1993 communicated vide letter dated 11.06.1993. Further seeks direction thereby directing the respondents to take the petitioner back on duty with all consequential benefits.

(2.) The brief facts of the case are the petitioner was appointed as Senior Software Engineer in IGNOU in the pay scale of 3700-6700 vide letter dated 02.06.1989 and joined on 11.07.1989 at Delhi. Thereafter the petitioner was confirmed w.e.f. 11.07.1990 vide letter dated 6/7.02.1991.

(3.) The petitioner applied for leave for 90 days to visit USA vide application dated 04.09.1992 and his leave application was approved by the approving officer on 07.09.1992. He further sought extension up to 12.07.1993 vide his application dated 06.12.1992 sent from Arlington, USA.