G. ARUNAGIRI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The Writ Petition has been filed for a direction to the respondents to pay pension and gratuity to the petitioner as is being given to the employees of the Institute for Physically Handicapped under the Ministry of Social Justice and Empowerment, Government of India with all arrears and penal interest of 18% with exemplary costs.

(2.) The case of the petitioner was that he is a Diploma Holder in Mechanical Engineering and Diploma Holder in Prosthetics and Orthotics. He joined the services of Government General Hospital, Madras as Prosthetic Cratsman Gr.II on 01.10.1970 under the Department of Health and Family Welfare, Government of Tamil Nadu and he was promoted as Prosthetic Technician Gr.II on 31.03.1982 and continued till 26.02.1990. It was further case of the petitioner that pursuant to the notification published in the newspaper, inviting applications to the post of Assistant Professor in Orthotics and Prosthetics Engineering by the Government of India, he applied for the said post, as the notification stated that the Posts carry Central Government Pay Scales and allowances . The petitioner was selected as Assistant Professor and was assigned to the Government Rehabilitation Centre, Madras and he was also offered the pay scale of Rs.1100 50 1600 plus other allowances.

(3.) The respondents 1 to 3 have filed a counter affidavit, inter alia stating as follows: