DOKI P Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner was the Director (Finance) employed with the Rashtriya Ispat Nigam Limited, Visakhapatnam Steel Plant, Visakhapamam (RINL). The 3rd respondent in proceedings bearing reference No. 1(10)/ 95-VSP, dt. 18-12-2002 intimated that the extension of tenure of the petitioner was not approved by the President and that as a consequence the petitioner be relieved from the post immediately. A copy of this intimation was also marked to the 4th respondent. Consequently the 4th respondent by proceedings dt. 19-12-2002 relieved the petitioner from the post. The petitioner has challenged these proceedings.

(2.) According to the petitioner, after considerable years of vast and varied experience in several public sector organisations like the Fertilizer Corporation of India, Bharat Heavy Plates and Vessels Ltd., and Hindustan Petroleum Corporation Ltd., he joined the RINL in 1982 as a Deputy Chief Finance Manager. He earned several promotions. The undisputed and apparent factual scenario :

(3.) Heard the learned Senior Counsel Mr. S.Ramachandra Rao for the petitioner, Sri T.Suryakaran Reddy, learned Senior Standing Counsel for Central Government for respondent Nos. 1 to 3 and Sri V. Ravinder Rao, learned counsel for the 4th respondent.