SARAN P RAVEENDRAN PANDAVATH PARAMBIL HOUSE Vs. COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH ANUSANDHAN BHAWAN

JUDGEMENT

(1.) Ext. P3 verdict passed by the Tribunal in O. A. No. 180/00164/2017 dated 3rd April 2017 is under challenge by the applicant in the Original Application.

(2.) Heard the learned Counsel for the applicant and the respondents.

(3.) The case projected by the applicant is that he was appointed as Project Assistant Grade-II at the National Institute for Interdisciplinary Science and Technology (for short 'Institute') for one year as per Annexure A1 on 9. 10. 2012 and subsequently, it was extended to 8. 4. 2013 and again extended for a further period up to 30. 9. 2013 pursuant to Annexure A5 and A6. He is a qualified Post Graduate in Chemistry. He was entrusted with the work of Technical Officer though he entered the service on contractual basis as Project Assistant and was operating and handling Nuclear Magnetic Resonance Spectroscopy ('"NMR Machine"). So he was discharging the duties of a Technical Officer. Several persons appointed as Project Assistants were regularized as Technical Officers, but he was not appointed as Technical Officer and his representation to get appointment to the permanent post of Technical Officer was rejected and hence, the application was filed to absorb him to the permanent post of Technical Officer in the Institute as well to declare that he is entitled to get equal payment of salary as that of a Technical Officer.