BINAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the petitioner-in-person. Also heard Mr. S.S. Roy, learned CGC appearing for the respondent no.1 and Mr. K.N. Choudhury, learned senior counsel, assisted by Mr. D.J. Das, learned counsel for the respondent nos. 2 to 5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has prayed, inter alia, (i) to set aside and quash the letter no. NEDFi/HRD/ 55(STAFF)/No.3988/2018-19 dated 10.08.2018 with all consequential benefits; (ii) to direct the respondents to reinstate the petitioner in the post of Deputy General Manager with all consequential benefits of arrear salary, seniority, promotion, etc. with all consequential benefits.

(3.) Bereft of details and to maintain brevity, for the purpose of this judgment, it would be sufficient to mention that in this writ petition, the case projected by the petitioner is that he was initially appointed as Deputy Manager (Grade-B post) in the establishment of respondent no.2 on 08.04.1996. He was promoted to Grade-C on 01.10.2000 and on 01.02.2009, he was promoted to Grade-D and posted as Deputy General Manager. Thereafter, w.e.f. 27.07.2011, he was entrusted with additional charge of Chief Vigilance Officer (CVO for short).