K.K. NANGIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant was originally appointed in the respondent Indian Agricultural Research Institute (IARI) [under the administrative control of the 1st Respondent, Ministry of Agriculture] on 19.07.1967.

(2.) WHILE he was working as Assistant Administrative Officer in the pay scale of Rs. 6500 -10500 (Pre -revised), he was sent on deputation to the Protection of Plant Varieties and Farmers Rights Authority [in short, PPVFRA] i.e., another department under the Ministry of Agriculture, vide Order dated 19.03.2007, as Deputy Registrar in the pay scale of Rs. 10000 -15200. He was promoted to the post of Administrative Officer in his parent department, vide order dated 03.09.2007, i.e., while he was on deputation to PPVFRA. On his repatriation, the applicant joined in his parent office as Administrative Officer on 17.12.2007 and while working as such, he was retired from service on attaining the age of superannuation on 28.02.2008.

(3.) HEARD Shri Anil Singal, the learned counsel for the applicant, and Shri Varun Kumar, proxy of Shri Gagan Mathur, learned counsel for the respondents, and have perused the pleadings on record.