SMT. ASHU AND ORS. Vs. UNION OF INDIA (REPRESENTED BY SECRETARY TO GOVERNMENT OF INDIA, CENTRE FOR DEVELOPMENT OF ADVANCED COMPUTING (CDAC), REPRESENTED BY ITS REGISTRAR AND EXECUTIVE DIRECTOR, CENTRE FOR DEVELOPMENT OF ADVANCED COMPUTING (CDAC)

JUDGEMENT

(1.) ALL these O.As are identical and hence are being disposed of by this common order. For the sake of convenience, facts of OA -3396/2013 are being discussed. This has been filed seeking the following relief: -

(2.) BRIEF facts of the case are that the applicants who are employees of Centre for Development of Advanced Computing (CDAC), Noida were recruited on different dates between January, 2005 and July, 2006 to the post of Scientific Officer in the pay scale of Rs. 6500 -10500 on contract for three years. Subsequently, they were promoted to the pay scale of Rs. 9300 -34800 with grade pay of Rs. 5400 and appointed as Technical Officer. According to the applicants the appointment was to be on contract for five years or co -terminus with the project on which the applicants were deployed. The applicants are now aggrieved by the impugned order dated 06.08.2013 laying down review of employees on grade based contract. According to the applicants as per this Memorandum the renewal period of the contract has been reduced to a maximum of three years and may be as short as one year. The applicants have also stated that the respondents have completely ignored their own bye laws and service rules while passing the aforesaid order.

(3.) WE have heard both sides and have perused the material on record.