VIGYAN BHUSHAN AGGARWAL Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) This is a petition by an employee of the Canteen Stores Department (India, attached to the Defence Department under the Control of the Ministry of Defence, Government of India, for a writ of certiorari quashing the order dated 28-6-1915 terminating his services as Asst. General Manager (Cinema, in the said Canteen Services Department (India) and also for a writ of mandamus directing the respondents to withdraw or cancel notice or order dated 28-6-1975 and allow the petitioner to continue to hold the post of Asst. General Manager in C. S. D. (I) as if the said notice was never issued.

(2.) Before stating the facts it would be proper to first set out shortly the history of the said Canteen Stores Department (India) in which the petitioner was employed.

(3.) Before the independence of India, the Canteen Stores was a private company known as Canteen Contractors Syndicate Ltd. By a notification published in the Gazette of India dated 30-7-1942 the Governor General-in- Council created as a Government undertaking "Canteen Services (India)" comprising of, inter alia, Canteen Services, and Canteen Stores Department. Its Board of Control composed of (1) Quartermaster General in India as Chairman, (2) Adjutant General of India, (3) The Secretary of Defence Department, (4) Financial Advisor, Military Finance; (5) The R. A. F. Representative and (6) Director of Canteens Secretary) as members.