NIRMAL CHANDRA BHUYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant was appointed as Assistant Administrative Officer in the pay scale of Rs. 6500 -10500 in National Technical Research Organisation (NTRO) on 09.01.2006. Prior to that, he had joined on 28.01.1997 as Assistant in Special Service Bureau (SSB) under the Directorate General of Security in the pay scale of Rs. 1640 -2900. He got promoted as Section Officer on 23.12.2002 in the pay scale of Rs. 6500 -10500. After 6th Pay Commission, this pay scale had been revised to PB -2 with Grade Pay of Rs. 5400.

(2.) ON 13.04.2006, NTRO issued an advertisement for filling up the posts of Administrative Officer in the pay scale of Rs. 8000 -13500 on deputation basis. The applicant applied for the same and was selected. He was appointed as Administrative Officer on 18.08.2006 in NTRO on deputation basis. On 13.07.2009 he was permanently absorbed in the grade of Administrative Officer i.e. PB -3 with grade pay of Rs. 5400.

(3.) THE applications in the prescribed proforma forwarded through proper channel alongwith disciplinary/vigilance clearance/integrity certificate and attested copies of ACRs for the last 5 years at the following address within 30 days from the date of the advertisement in Employment News."