LAWS(DLH)-1999-5-39

MAHENDRA SINGH Vs. UNION OF INDIA

Decided On May 07, 1999
MAHENDRA SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The writ petitioner is working as Managing Director of the State Farms Corporation of India Limited, the Fifth respondent. The First and the third respondent, according to the petitioner, are seeking to send him to Chowdhary Charan Singh Haryana Agricultural University, Hissar treating the appointment of the petitioner as the Managing Director of the fifth respondent company as being on deputation. The petitioner has prayed for the following reliefs.

(2.) Mr.G.D.Gupta, the learned counsel for the petitioner, formulated the following points:-

(3.) On the 8th of October, 1992, the Public Enterprises Selection Board, hereafter called that PESB, the third respondent, wrote to various public sector undertakings to recommend the names of suitable officers. The letter reads as under:-