T.K. CHAKRAVARTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner initially filed W.P.No.13072 of 2002 before this Court assailing the action of the Union of India in rejecting his representation under letter dated 13.06.2001 and refusing to grant him pension. He also challenged the action of the National Institute of Agricultural Extension Management, Hyderabad (MANAGE), an autonomous organization under the Government of India, being a society registered under the Public Societies Registration Act, 1350 Fasli, in not releasing terminal benefits to him taking into account the service rendered by him in National Institute of Small Industry Extension Training, Hyderabad (NISIET). He sought a consequential direction to the authorities to compute and release his dues with interest. Thereafter, as MANAGE was brought within the jurisdiction of the Central Administrative Tribunal, vide Government of India Notification dated 25.07.2007, the writ petition was transferred to the Central Administrative Tribunal, Hyderabad Bench (CAT), and renumbered as T.A.No.13/2011 in W.P.No.13072 of 2002. However, upon adjudication, the Tribunal dismissed the case by order dated 19.03.2012. Aggrieved thereby, the petitioner filed the present writ petition.

(2.) Heard Sri Siva, learned counsel for the petitioner, Dr.P.B.Vijay Kumar, learned counsel for MANAGE and Sri Meherchand Nori, learned counsel for NISIET. The matter is therefore amenable to final disposal at this stage.

(3.) Though Sri M.Brahma Reddy, learned counsel, took notice for the Union of India, he was absent on 26.11.2014 and even thereafter. Even today, there is no representation for the Union of India.