LAWS(BOM)-2014-5-10

SAHIVANAGOUDA H. PATIL Vs. UNION OF INDIA

Decided On May 07, 2014
Sahivanagouda H. Patil Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) We are reminded of the following words of Victor Hugo 'Our acts make or mar us, we are children of our own deeds.'

(2.) By this petition under Article 226 of the Constitution of India the petitioner assails the judgment and order dated 6.11.1998 passed by the Central Administrative Tribunal (in short 'Tribunal') in Original Application No.324 of 1993 filed by the petitioner under section 19 of the Administrative Tribunal Act, 1985. The tribunal has dismissed the Original Application thereby upholding the termination of the Petitioner's services.

(3.) It is the petitioner's case that one Shri N.S.Rao was also a contender for the same B.A.R.C. service in the year 1957 who was given the post of Senior Scientific Assistant for his 9 years previous job experience. Shri N.S.Rao became the Head, Biology and Agriculture Division during 1971-72 and the petitioner was officially reporting to him. That both Shri N.S.Rao and the petitioner joined the services in May 1957 and started work in research programme "Application of Atomic Energy for Improvement of Agriculture". Shri N.S.Rao was assigned rice (food crop) and the petitioner was assigned groundnut (oil seed crop) for improvement. The petitioner's hard work of 15 years resulted in developing 14 improved groundnut varieties which were known as Trombay Groundnut (TG). This research of the petitioner was recognised by the senior officers of the respondent no.3 and the petitioner was deputed to U.S.A. in 1967-68 and Italy in 1968 for advanced training in Agricultural Technologies. The Indian Council of Agricultural Research New Delhi, a body undertaking national testing of new varieties of seeds also recognised the petitioners' two varieties for their potential benefits and "released" TG 1 and TG 3in 1973 for commercial cultivation by farmers in India. This resulted in jealously of Shri N.S.Rao towards the petitioner who was one day to be the immediate superior of the petitioner.