HIRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who has acquired considerable proficiency in social science, was originally appointed as a Superintendent of the District Jail in Uttar Pradesh by that State Government. Prior to his appointment, in the year 1962 he had taken a Doctorate in social work. In 1963 he was selected for attending the Philadelphia International Progremme for Youth Leaders and Social Workers; at Philadelphia he also acquired professional experience in the prisons there. On his return to India he was confirmed in the post of whole time Superintendent of District Jail with effect from 1-3-1965.

(2.) In October 1964 the Department of Social Security, Government of India, requested the State Governmets to suggest of suitable officers having experience in the field of prison administration, juvenile delinquency control and other correctional procedures for consideration for one post of Director and two Assistant Directors in the Central Bureau of Correctional Services. The petitioner's name was recommended by the State of Uttar Pradesh and the Government of India selected him for apppointment on deputation. He joined on 8th October 1965.

(3.) Since there was no regular Director in the Central Bureau of of Correctional Services upto 15th July 1967 the petitier was working and manning the said Bureau as the Senior Assistant Director. He also Held charge of the duties of Director from 15-5-1967 to 15-7-1967 when Dr. (Virs.) Jyotsna H. Shah (second rsepondent in this petition was appointed. He was the only Assistant Director who was looking after the duties of two Assistant Directors for about a year.