S C GUPTA Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) The petitioner S. C. Gupta was employed in the respondent. Food Colporation of India (the Corporation). At the relevant time he was Manager (Costs). A manager is the head Of his division. So in the Cost Division he was the head. With him another officer of equal rank, Dne S. K. Khosia, was also working as Manager (Accou'nts) - He was also the head of his division. There was inter-s'ervice jealousy and rivalry between them. The Government of Zambia advertised some posts for Group Accountant, Area Accountant, Cost Accountant, Expenditure Accountant, Financial Accountant etc. for their country. Both Khosla's and Gupta's names were sponfibred for those posts. But none was taken fOr any of the advertised posts. Khosla, however, managed to get an assignment of Fmancial Cctotroller in the National Agricultural Marketing Board of Zambia. He left India and joined the post under the Zambian Government in 1977.

(2.) A letter dated 1-2-1977 purporting to be written from lj53 Charbagh, Lukhnowwas received at the Indian High Commission at Lusaka. The subject-matte of the letter was S. K. Khosia. The letter reads :

(3.) This letter was written by the writer in his own hand. Though the address is clear, the writer's signatures and his name are wholly illegible. Of this later. .