LAWS(CAL)-1967-5-33

DEBESH CHANDRA DAS Vs. UNION OF INDIA (UOI)

Decided On May 19, 1967
DEBESH CHANDRA DAS Appellant
V/S
UNION OF INDIA (UOI) Respondents

JUDGEMENT

(1.) The Petitioner obtained this Rule for an order that a writ in the nature of mandamus do issue commanding the Respondents to act and proceed in accordance with law, to recall, cancel and withdraw the orders dated June 20, 1966 and September 7, 1966, and to forbear from giving effect to the orders. The Petitioner also obtained a Rule in the nature of certiorari commanding the Respondents to certify and transmit to this Court all records and proceedings relating to the issue of the impugned orders to render conscionable justice by quashing or setting aside the impugned orders.

(2.) The Petitioner entered the Indian Civil Service in the year 1934 and the services of the Petitioner were allotted to what has been described as the Assam cadre of the Indian Civil Service. The Petitioner was allotted to the State of Assam. The Petitioner held the post of Under -Secretary to the Government of Assam during the years 1938 to 1940. In the year 1940 the Petitioner's services were placed at the disposal of the Government of India. The Petitioner was an Under -Secretary in the Home Department. In the year 1943 the Petitioner became the Deputy Secretary to the Government of India in the Home Department. In the year 1947 the services of the Petitioner were requisitioned by the Government of Assam. The Petitioner was released by the Government of India. The Petitioner became Development Commissioner and thereafter Additional Chief Secretary and Chief Secretary to the Government of Assam.

(3.) In the year 1951 the Petitioner was again drafted into the services of the Government of India, and during the years 1951 to 1954 the Petitioner served as Secretary, Union Public Service Commission. During the years 1955 to 1961 the Petitioner became Joint Secretary to the Government of India in the Ministry of Transport and Communication. During those years the Petitioner led several deputations abroad. Between the month of February 1961 and the month of July 1964 the Petitioner worked as Managing Director of the Central Warehousing Corporation in the Ministry of Food, Government of India.