A K KARMAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners were working in various units of the Central Industrial security Force (CISF) as Constables/security Assistants, Head Constables and assistant Sub-Inspector in different pay-scales when they joined respondent no. 3, National Thermal Power Corporation Ltd. (NTPC), on deputation basis in 1996. The initial period of deputation was fixed as one year and was to be governed by the standard terms and conditions of deputation applicable to central Government employees as per OM dated 5. 1. 1994. The para 2 of the appointment letter dated 22. 7. 1996 and 20. 8. 1996 whereby the petitioners were so appointed on deputation reads as under:

(2.) INSOFAR as pay and allowances are concerned, Clause 4 of the Office memorandum dated 5. 1. 1994 reads as under:

(3.) THE object of the Office Memorandum is apparent from the "subject" as also clause 2 which reads as under: