G. MADHAVAN NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was Secretary to Government of India in the Department of Space and Chairman of the Indian Space Research Organisation. For brevity, we refer to those establishments as GoI, DoS and ISRO respectively. He retired from service on superannuation on 31/10/2009.

(2.) By Office Order dated 11/11/2009 of DoS, GoI, petitioner was conferred the Prof. Vikram Sarabhai Distinguished Professorship in the DoS / ISRO with immediate effect for a period of four years with ISRO Headquarters at Bangalore to be the Headquarters of the petitioner while on such professorship. The remuneration, admissible allowances and other benefits were to be drawn by ISRO Headquarters as per terms and conditions appended to that Office Order, which is Annexure - A5 in Ext. P1 and the annexure to it is available as Annexure - R7 in Ext. P4. That annexure stands with the caption "Scheme of Dr. Vikram Sarabhai Professorship Terms and Conditions".

(3.) Later, by Office Order dated 13/01/2012 (Annexure - A3 in Ext. P1), petitioner's such appointment was terminated with immediate effect. He moved the Central Administrative Tribunal under the provisions of the Administrative Tribunals Act, 1985, for short, 'the Act', challenging the aforesaid action of termination of his such appointment and also against certain other matters about which he pleaded as being aggrieved, relating to certain in - house proceedings within the ISRO and DoS; the contents of which we do not have to advert to, to decide this original petition, either way.