SHRI PRAKASH MISHRA Vs. SPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) DEDICATED to the hallowed memory of the legendary heroine of the First War of Independence, Maharani Laxmibai, is the National College of Physical Education at Gwalior, popularly called LNCPE. Established by the Union Ministry of Education and Culture. , its management currently vests in the Sports Authority of India, successor to the erswthile Society for the National Institute of Physical Education and Sports, shortly, SNIPES.

(2.) FROM what has come on record, it is established that the petitioner was working as Resident Audit Officer at the Bhilai Steel Plant in the year 1985 when he appeared at an interview held on 14th April 1985 for the post of Administrative Officer at LNCPE, Gwalior. From Annexure R/1 it is disclosed that he was selected and was offered appointment in the said post, said to be a "permanent post", on the following, among other, terms and conditions:

(3.) ADMITTEDLY, the petitioner assumed charge of the post on 2nd August 1985 and it is not disputed that this he did after taking voluntary retirement from the post he earlier held in the Bhilai Steel Plant. However, within less than two years his services were terminated by an order dated 24th April 1987 (Annexure P/3), signed by Dean of the College "for and under orders of the Governing Body, Sports Authority of India". We extract the text thereof in exienso: