UNION OF INDIA AND ORS. Vs. DEEPAK NATRAJAN

JUDGEMENT

(1.) By this petition filed under Articles 226 of the Constitution of India, the petitioners seeks a direction to quash the order dated 18th December, 2008 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi in O.A. being No. 690/2007 preferred by the respondent and consequently dismiss the O.A. referred to herein.

(2.) To appreciate the controversy at hand, it would be necessary to give a brief gist of the facts.

(3.) The respondent was appointed as a cardiologist on ad hoc basis on 10.02.1986 in R.M.L. Hospital. Subsequently he was appointed as a special Grade -11 physician (Cardiologist) on regular basis w.e.f. 25.02.1987. The respondent herein was on extraordinary leave which did not qualify for service for pension.