PARDEEP KUMAR Vs. THE SECRETARY, NATIONAL OILSEEDS & VEGETABLE OIL DEVELOPMENT BOARD AND THE EXECUTIVE DIRECTOR, NATIONAL OILSEEDS & VEGETABLE OIL DEVELOPMENT BOARD

JUDGEMENT

(1.) THROUGH this OA, the applicant is seeking the following reliefs: -

(2.) THE facts of the case in brief are as follows: -

(3.) HE further argued that the applicant was recruited against a sanctioned post and the term sanctioned in itself has the connotation of being a permanent post. The fact that he was appointed against a sanctioned post, went through the probation, got his services confirmed on account of his satisfactory performance and continued to work as a permanent employee for over 10 years till his resignation, amply prove that both in fact and in law, he was a permanent employee and, therefore, the benefit of pension which is available to permanent employees after putting in 10 years of government service must be granted to him. In favor of his arguments, he submitted before me the copy of order dated 9.2.2009 passed by a Bench of this Tribunal in TA No. 2/HR/2009 (Mrs. Upasna Dhar & Ors versus The Secretary Union of India & Ors.) and judgment passed by the Hon'ble Apex Court in the case of High Court of M.P. through Registrar & Ors versus Satya Narayan Jhavar ( : 2001(7) S.C.C. 161).