KASTOOR CHANDEL Vs. CHAIRMAN AND MANAGING DIRECTOR HINDUSTAN PAPER CORPN

JUDGEMENT

(1.) Heard Ms. C. Jajo, learned counsel assisted by Ms. Z. Zhimomi, learned counsel for the petitioner and Mr. P.C. Deka, learned Sr. Counsel assisted by Mr. J. Roy and Mr. C.T. Jamir, learned Counsel for the respondents.

(2.) The Nagaland Pulp and Paper Company Limited (NPPC for short) was incorporated as Company and registered under the Companies Act on 14th September, 1971. The total share capital of the Company was 10,000 shares out of which 8750 shares were held by the Hindustan Paper Corporation Ltd., (HPC in short) and 1250 shares by the State Govt. of Nagaland. It is a private Company within the meaning of Companies Act, 1956.

(3.) On 02.06.1980, an employment notice was issued by the HPC for recruitment of personnel for the HPC as well as for NPPC. The advertisement was issued by the HPC as a holding Company having the majority shares in the NPPC at Tuli. One of the posts advertised for the NPPC is Superintending Engineer (Mech) for Paper Machine. The petitioner applied for the post and also was called for interview. By letter dated 20.01.1981, NPPC has sent a letter of offer for appointment to the petitioner for the said post of Superintending Engineer (Mech) in the Company. The offer was accepted by the petitioner.