D.R.K. RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.S. Rajasekhar, learned counsel for the writ petitioner and Mr. B. Mukherjee, learned counsel for respondents.

(2.) By filing this writ petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:

(3.) Petitioner was serving as a scientific officer in Baba Atomic Research Centre (BARC), Mumbai i.e., respondent No.4. In 1983, Defence Research and Development Organisation (DRDO) i.e., respondent No.2, which is the corporate headquarters for the Defence Metallurgical Research Laboratory i.e., respondent No.3 requested respondent No.4 to send the petitioner to respondent No.3 to work on deputation basis. After completion of the formalities, petitioner joined respondent No.3 with effect from 1/10/1984. In respondent No.3, petitioner was appointed to the post of Scientist 'D'. Ultimately, petitioner was permanently absorbed in respondent No.3 by order dtd. 2/8/1988 with effect from 10/10/1984.