ATUL KRISHNA KUNDU Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ application the petitioner has challenged the validity of an order of removal dated 27th Aug., 1979 being Annexure 'A' to the writ application and also certain subsequent orders being Annexures 'D'. 'G', 'H' and 'P' to the writ application.

(2.) Shortly stated, the facts are as follows:- The petitioner, a qualified Civil Engineer, joined the Hindustan Steel Limited on 15th Nov., 1971 and was posted to its Central Engineering Design Bureau at Ranchi as a Design Engineer. On 6th May, 1972 the petitioner was transferred to the System Engineering Sec. Engineering Sec. of the Central Engineering Design Bureau.

(3.) On 31st March, 1973, Central Engineering Design Bureau of Hindustan Steel Limited was segregated from Hindustan Steel Limited and a new body viz. Metallurgical & Engineering Consultants (India) Limited, a Government of India Undertaking, was formed with its Headquarter at Ranchi. All the persons who were in the employment in Central Engineering Design Bureau were transferred to the said Metallurgical & Engineering Consultants (India) Ltd. (hereinafter referred to as Mecon, for short).