P.S. SAWHNEY Vs. HOME SECRETARY

JUDGEMENT

(1.) THE applicant has filed this Original Application under section 19 of the Administrative Tribunals Act, 1985, seeking the following reliefs:

(2.) THE applicant pleads that he is a recognized Inventor/Scientist with 04 patents to his credit. It was in 1977 that he was selected and appointed as Head of the Department in the Central Polytechnic, Chandigarh (now Chandigarh College of Engg. And Technology) from amongst 242 applicants through the Union Public Service Commission. Prior thereto, he had worked as Lecturer in Civil Engineering at Government Polytechnic, Nanded, Maharashtra. There he had unique opportunity of supervising the construction of SHIKARGHAT BRIDGE on Godavari, costing 22 Lacs then, totally by Kar Seva voluntary social service and donations (Annexure A -1). He is a Post Graduate in Structural Engineering from Roorkee University and has done research work in the field of Construction Technology vide Annexures A -2 to A -5 etc.). He is also author of Open University for India (Annexure A -6) which was presented in London in an International Symposium titled as Frontiers in Education in 1994. He had been invited to deliver expert Lectures to various august bodies vide Annexure A -7 and even the courts of the country recognized him as an Expert vide Annexure A -8. He was deputed to USA by the Government of India under UNDP assignment vide Annexure A -9. He was deputed to the First World Congress o Engineering Education by the respondent vide Annexure A -15. He had shifted to Chandigarh in 1977. Ever since then the respondents have been using his expertise for the purpose and more specifically, Annexure A -10, which is a set of Nomo grams useful in designing RCC slabs.

(3.) AFTER going through the Original Application one fails to find any trace of service dispute raised by the applicant and as such we focused our attention to representation dated 20.10.2014 (Annexure A -26) from which it has become clear that the applicant has requested the Home Secretary, Chandigarh Administration, Chandigarh to direct the authorities of CCETY to identify and offer half acre of land in the campus of CCET so that the work of the applicant scattered at many places is consolidated at one place. Now one can find that the applicant is interested in allotment of half acre of land from CCET.