T A RANE Vs. GOA UNIVERSITY

JUDGEMENT

(1.) THE facts of the case on which the parties are not at variance are as follows :---

(2.) THE petitioner was appointed as Statistical Assistant in the Town and Country Planning Department by the Government with effect from 31-8-1970. By order dated 30th March, 1982 the petitioner was promoted to the post of Research Assistant on ad hoc basis but subsequently he was regularised in that post by order dated 19-10-1984.

(3.) WHILE so, the first respondent had invited applications for the post of Programmer to be appointed on deputation from the employees in the Government of Goa, Daman and Diu and other semi-Government organizations. Pursuant to that Notification, the petitioner applied for the said post and was called for interview on 15th January, 1987 and ultimately he was offered the post of Programmer on the basis of deputation. He joined as Programmer in the service of the first respondent on 27-3-1987 pursuant to Exh. C order dated 12-2-1987. As per the said order of the first respondent the deputation of the petitioner was initially for a period of two years on terms and conditions laid down by the Government of India Ministry in the Office Manual Finance, O. M. No. F-1 (11)/e-VI (B) dated 7-11-1975 as amended from time to time with liberty to extend.