- (1.) Leave granted.
(2.) These appeals by special leave are filed against the judgment and order dated 9/04/1997 passed by the High Court of Judicature at Allahabad in Civil Miscellaneous Writ Petition No. 19892 of 1995 and Writ Petition No. 7640 of 1995 rejecting the prayer for absorption of appellant in employment of Respondent No. 1 Nigam and holding that the order dated 21/07/1995 passed by Respondent No. 2 terminating his lien could not be sustained and that the appellant continues his lien with his parent department.
(3.) In these appeals, it has been pointed out that the appellant was appointed in the U. P. Small Industries Corporation Limited, Kanpur, Respondent No. 2 (for short "u. P. S. I. C. ") as Civil Engineer (Re-designated as Executive Engineer) on 1-5-1973. In response to an advertisement dated 19/03/1981 issued by Respondent No. 1, U. P. Rajkiya Nirman Nigam Ltd. , Lucknow ('nigam" for short) for the post of Chief Project Manager, appellant applied through U. P. S. I. C. Respondent No. 1 Nigam wrote letter to U. P. S. I. C. for No Objection Certificate along with confidential record of the appellant for ten years. After obtaining the requisite information, Nigam by letter dated 31/05/1985 requested U. P. S. I. C. to relieve the appellant for joining Nigam on deputation on usual terms and conditions as applicable to U. P. Government employees. On 18-11-1985, the appellant was relieved by U. P. S. I. C. and on 19-11-1985 he joined respondent No. 1, Nigam. On 29/11/1985, Nigam issued Office Order stating that the appellant had joined with effect from 19-11-1985 and is designated as Project Manager and will be given the same pay-scale as in the parent department with 20 Per Cent deputation allowance.;