UNION OF INDIA Vs. K.N. UNIYAL

JUDGEMENT

(1.) Respondent/writ petitioner was engaged in the Peace Establishment of Gorkha Resettlement Training Unit. He was a Tailoring Instructor. On 6th February, 2003, it was decided that no more tailoring courses will be available for being pursued. Accordingly, respondent/writ petitioner became virtually jobless. Taking these aspects of the matter into consideration, on 10th September, 2004, the Government gave an offer to him. The offers were:

(2.) We, accordingly, dismiss the Appeal. Interim order stands vacated.