UNION OF INDIA Vs. DALIP KUMAR

JUDGEMENT

(1.) The petitioner, Union of India through Secretary, Ministry of Health & Family Welfare, challenges the order dated 7th July, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in TA No.444 of 2009 titled Dalip Kumar v. Union of India and another directing the petitioner to treat the respondent covered under CCRS Pension Scheme.

(2.) The respondent had filed a petition seeking grant of pension as per the pension scheme in vogue when he acquired temporary status in 1997. Much after the grant of temporary status and continuing on the said post in Group D.

(3.) This is not disputed that petitioner was appointed to the substantive post on 29th June, 2004 and by that time another scheme referred to as "New Defined Contribution Pension Scheme" had been introduced from 1st January, 2004.