R.K. RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant two OAs, which relate to a common subject and involve common question of law, have been filed under Section 19 of the Administrative Act, 1985 and, therefore, they are being disposed of by this common order.

(2.) THE applicant in OA No. 3132/2014 is an officer of Indian Police Service (IPS) of 1992 Batch allocated to Gujarat cadre, presently of the rank of Inspector General of Police (IGP) and empanelled to hold the post of IGP rank and equivalent in the Central Government. The applicant impugns the OM dated 29.08.2014 of the respondent No. 1 appointing him as CVO in Uranium Corporation of India Ltd. (UCIL), Jaguguda under the administrative control of Department of Atomic Energy at the level of Director for an initial period of 3 years which is extendable for a further period of two years in same Central Public Sector Enterprise (CPSE) or 3 years on transfer to another CPSE. The order further states that the applicant will have the option to draw his cadre pay plus deputation allowances, if admissible, or pay of the post. This order has been made effective from the date of assumption of charge.

(3.) THE applicants have sought the following Relief(s) in respect of their respective OAs: - -