S P PARASHER Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is arising out of order dtd. 19/2/2010 passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi in O.A. No. 1068/ 2007 dismissing the Original Application filed by the petitioner.

(2.) The facts of the case reveal that the petitioner came into service on 1/2/1980 as Junior Steno-cum-VTO in the pay scale of Rs.330.00550/- (pre-revised) under the Council of Scientific and Industrial Research (CSIR), and he was appointed in the Indian Scientific Documentation Centre, (INSDOC), New Delhi. He was confirmed on 18/2/1981 and was promoted to the post of Senior Stenographer in the pay scale of Rs.425.00800/- (pre-revised) with effect from 5/12/1983. The petitioner was later on sent on deputation in the office of Project Director, District Rehabilitation Centre Scheme (DRC), Ministry of Welfare (now known as Ministry of Social Justice and Empowerment) on the post of Sr. P.A. (PS) with effect from 26/4/1988 in the pay scale of 200-3500/-. The period of deputation was extended and finally the lien in the parent organisation i.e. INSDOC came to an end on 27/4/1992. He was absorbed in the Services of DRC.

(3.) The most important aspect of the case is that the earlier service of the petitioner under the INSDOC was pensionable services and the service under the DRC was not at all pensionable service. The petitioner became a member of the Contributory Provident Fund (CPF) from April, 1992 and the Project of DRC also contributed towards the Employees Contribution in respect of the petitioner.