D. C. MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, who was appointed as a Senior Technical Assistant Tissue Culture on 23rd March, 1994, in the National Bureau of Plant Genetic Resources ("NBPGR"), Indian Council of Agricultural Research ("ICAR") has filed the present petition challenging the order dated 9th January, 2012 of the Central Administrative Tribunal, Principal Bench, New Delhi ("CAT"), dismissing the Petitioner"s OA No.2493/2011. The Petitioner has also challenged an order dated 5th October, 2012 of the CAT, dismissing his Review Application, being RA No.61/2012, which he had filed against the dismissal of the above OA.

(2.) The Petitioner has impleaded the Union of India through the Secretary, Department of Agricultural Research and Education ("DoARE"), ICAR, Ministry of Agriculture ("MoA") as Respondent No. 1. Respondent No. 2 herein is the Director, NBPGR, Pusa Campus, New Delhi.

(3.) The background facts are that the Petitioner, who received his Masters of Science in Agriculture, was on 23rd March, 1994 appointed in the NBPGR as a Senior Technical Assistant Tissue Culture. The said post was a Grade 4 post in the Technical Service Cadre ("T-4").