G. PRABHAKAR Vs. THE DIRECTOR, CENTRAL INSTITUTE OF INDIAN LANGUAGES, MINISTRY OF HUMAN RESOURCES DEVELOPMENT, DEPARTMENT OF HIGHER EDUCATION, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner, aggrieved by the order passed by the Central Administrative Tribunal, Bengaluru Bench (for short, 'CAT'), in dismissing his petition in Original Application No.307/2014 dated 03.09.2014 has approached this court seeking setting aside the said order and consequently for grant of other remedy as sought in his application before the CAT.

(2.) The petitioner has approached the CAT calling in question Annexure-A2 passed by the Assistant Director, Central Institute of Indian Languages (herein after called as CIIL) dated 07.02.2014. Under Annexure A2 the 4th respondent has passed the order in favour of Respondent No.3 directing him to function as Principal Incharge of Southern Regional Language Centre (for short 'SRLC') with effect from 07.02.2014 in addition to his regular duties until further orders. Consequently a direction was issued to the petitioner to hand-over the charge to the 3rd respondent as Principal Incharge of SRLC.

(3.) The brief factual matrix are that, the Respondent No.3 was directly appointed by UPSC, to SRLC as a Lecturer-cum-Junior Research Officer on 04.08.1980. The petitioner was also directly appointed by UPSC to the same Institution (SRLC) as a Lecturer-cum- Research Officer on 13.03.1995 respectively. Their services were confirmed w.e.f. 05.04.1996.