KULBHUSHAN SEHGAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court by way of the present petition challenging an order dated 6th February, 2015 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (,,CAT), dismissing his OA No. 659/2014. By the said OA he had sought regularisation in the post of a Scientist in the Indian Council for Medical Research (,,ICMR)/ Respondent No. 2 herein, commensurate with his educational qualifications and experience.

(2.) The background facts are that the Petitioner joined the ICMR as a Statistical Assistant on 1st June, 1998 on ad hoc basis. By a letter dated 30th June, 2003 he was appointed as Research Associate by the ICMR for a project titled "Intervention Program on Nutritional Anemia and other Haemoglobinopathies amongst Primitive Tribal population of India".

(3.) Three years later on 10th April, 2006, ICMR appointed the Petitioner as Senior Research Fellow. With effect from 11th January, 2010, he was appointed by ICMR as Research Scientist-1 (NM)/Scientist-B.