B. SASISEKARAN Vs. NATIONAL INSTITUTE OF OCEAN TECHNOLOGY

JUDGEMENT

(1.) N . Paul Vasanthakumar, J 1. W.P.No.18206 of 2012: - The prayer in the writ petition is to quash the order of the Central Administrative Tribunal made in O.A.No.935 of 2010, dated 30.3.2012, wherein the petitioner has prayed to quash the order passed by the respondent dated 1.4.2009 and consequently direct the respondent to restore the petitioner to original status of scale of pay existing as on 31.3.2009 w.e.f. 1.4.2009 with all increments and attendant benefits.

(2.) W .P.No.18207 of 2012 : - The prayer in the writ petition is to quash the order of the Central Administrative Tribunal made in O.A. No.1027 of 2010, dated 30.3.2012, wherein the petitioner has prayed for a declaration to declare the action of the respondent in pre -closing the terminal dues payable and crediting the same in the SB account is invalid and without jurisdiction and direct the respondent to re -credit the terminal dues to their respective accounts by reversing the payment made by the respondent on 19.3.2010 and also direct the respondent that the terminal dues shall be paid only in accordance with the provisions of the relevant Acts/Rules as and when it becomes payable.

(3.) THE grievance of the petitioner before the Central Administrative Tribunal was that even though vacancies were available for continuance, the respondent by order dated 1.4.2009 converted the post as contractual post with the consolidated package of Rs.56,800/ -. In the said order, it was stated that the petitioner will be informed that the payment of provident fund benefit would be by NIOT CPF Rules as applicable and payment of gratuity shall be as per the Payment of Gratuity Act, 1972, if applicable and admissible.