SURESH PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and order dated 22.9.95, delivered by a learned Single Judge of this Court in Civil Rule No. 1019/95 (Suresh Prasad Singh Vs. Union of India and Ors.), thereby holding that petitioner's voluntary retirement was not justified and setting aside the order, and allowing the petitioner to join service making it clear that he shall not get any salary from 1st December, 1993 till the date of his joining.

(2.) Aggrieved by the aforesaid order both, the petitioner as well as respondent High Court, has preferred appeals. They have been heard together and being disposed of by a common judgment. Few basic facts necessary for disposal of these appeals may now be noted.

(3.) The petitioner, who was working as Senior Grade Stenographer (Selection Grade Private Secretary) in the Gauhati High Court, applied for the post of Private Secretairy in the Central Administrative Tribunal (CAT), Patna Bench and was appointed as such vide order dated 15.11.89 (Annexure-1). Accordingly petitioner's services were placed at the disposal of CAT vide order dated 29.11.1989 for a period of one year on deputation basis. The petitioner was released in the afternoon of 30.11.89 and joined CAT, Patna Bench on 11.12.89 (FN).