KAMALAKSHY AMMA Vs. INDIAN COUNCIL OF AGRICULTURAL RESEARCH

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner and the learned standing counsel for the Indian Council of Agricultural Research (I.C.A.R.) quite in extenso. We have also perused the Annual Confidential Reports (ACRs) of the petitioner for the periods from 1.7.1979 to 31.12.1981 and from 1.1.1983 to 31.12.1985 which were made available through the learned standing counsel for the I.C.A.R. following the order dated 20.3.2014. The facts, in a nutshell, are that a scheme for career assessment of the Scientists of I.C.A.R. was brought in, upon the adoption of U.G.C. Pay Package with effect from 1.1.1986. Petitioner, who was a Scientist in I.C.A.R., could aspire for a placement in Senior Scale of pay of Rs. 3000-5000 on satisfaction of the four conditions enumerated in item No. 1 of that scheme. Petitioner was granted that, following different earlier orders even through the Tribunal.

(2.) Thereupon came the question as to whether the refusal to promote the petitioner as Scientist (Selection Grade) requires to be interfered with by the Tribunal in exercise of the authority under the Administrative Tribunals Act, 1985.

(3.) The scheme provides that four conditions have to be satisfied for a Scientist (Senior Scale) to be promoted as Scientist (Selection Grade).