M.V.RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) By an order dtd. 19/2/2004 of the Administrative Officer of National Centre for Antarctic and Ocean Re (hereinafter "NCAOR", for short), the petitioner was appointed as a Re Associate for the Project "Sea Bed Survey of the EEZ of India by using Multibeam Sonar under the Scheme Swath Bathymetric Survey of EEZ" on a stipend of Rs.11000.00(Rupees eleven thousand only) per month plus HRA as admissible under the Government Rule, subject to the 10 conditions mentioned therein. Conditions 1 and 2 being relevant are set out herein below:

(2.) Although the petitioner was initially appointed for a period of one year, he was continued in service by successive orders and as on date this writ petition was presented before this Court, i.e., on 10/1/2015, he had been continuing as such Re Associate.

(3.) The prayer in this writ petition is for a Writ in the nature of Mandamus commanding the respondents, i.e., Union of India and the NCAOR, to "regularise services of the Petitioner to the post which the Petitioner is entitled in law having put more than 11 years of service; and with effect from March, 2009 by granting all benefits which the Petitioner is entitled in law".