K N DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 14.2.2003 Annexure-10 to the writ petition by which the petitioner's service as Principal Director, Fragrance and Flavour Development Centre, Kannauj has been terminated and he has been reverted to the substantive post of Deputy Director (Chemical).

(2.) We have heard the learned counsel for the parties.

(3.) In the district of Kannauj, there is a society called Fragrance and Flavour Development Centre which is registered under the Societies Registration Act. It is run on grants given by the Government of India and is run under the aegis of the Ministry of Small Scale Industries, Government of India. The affairs of the society was managed by a Governing Council which comprises Secretaries and officers attached to the Ministry of Small Scale Industries, representative of the C.S.I.R. and other Research Laboratories run by the Government of India. The entire share capital is owned by the Government of India which has control over its affairs.