UNION OF INDIA Vs. RAM PARVESH RAM

JUDGEMENT

(1.) The Appellants have preferred an appeal under Clause X of the Letters Patent impugning the judgment and order dated 14th February, 1985 passed by a learned Single Judge of this Court in Civil Writ Petition No. 141/1972. By the impugned judgment and order, the learned Single Judge quashed the order terminating the services of the Respondent (Writ Petitioner) with all consequential benefits.

(2.) The Respondent - Writ Petitioner was directly recruited as a temporary Sub-Inspector in the Delhi Police with effect from the forenoon of 25th March, 1966. He was issued an appointment order dated 21st March, 1966 to this effect by Shri M.L. Bhanot, Assistant Inspector General of Police, Delhi. The relevant extract of the order dated 21st March, 1966 reads as follows:

(3.) In another order No. 8553/Est. APPOINTMENT, dated 6th April, 1966 issued by Shri Krishan Kumar, Assistant Inspector General of Police, Delhi, it was stated as follows: