JITENDRA PRASAD SHAW Vs. NATIONAL DAIRY DEVELOPMENT BOARD

JUDGEMENT

(1.) BY this writ -application under Article 226 of the Constitution of India, the petitioner a retired employee of the National Dairy Development Board, has prayed for the following reliefs: -

(2.) THE facts giving rise to this writ -application may be summarized as under: - The petitioner was appointed as a Senior General Manager by the respondent -Board vide appointment letter dated 12th December, 2005. The appointment was on contract basis for a period of five years. The terms and conditions of the appointment as laid down in the appointment letter dated 12th December, 2005 are as under: -

(3.) 0. You shall not take up any employment elsewhere (as part time or otherwise during your service with NDDB.