DEEPAK DIWANJI Vs. UNION OF INDIA

JUDGEMENT

(1.) In this application the petitioner has prayed for a declaration that Clause 13 of the Discipline and Appeal Rules of National Institute of Foundary and Forge Ltd. (in short to be stated as NIFFT) is unconstitutional as also for issuance of an appropriate writ for quashing the orders dated 15-9-1989 as contained in Aunexure-2 to the writ application as also the order dated 23-8-1991 as contained in Anuexure-13 thereof.

(2.) Benefit of all unnecessary details, the fact of the matter is as follows

(3.) Thereafter by reason of an order dated 15th September, 1989 as contained in Annexure-2 to the writ application, respondent No. 3 in purported exercise of his power conferred upon him under Rule 13(i) and (ii)of the Discipline and Appeal Rules directed removal of the petitioner from services with effect from the said date.